Report No. 78

1.19. Post 1948 developments.-

After independence, the Constitution of India included "Prisons, reformatories, Borstal Institutions and other institutions of a like nature, and persons detained therein; arrangements with other States for the use of prisons and other institutions" at entry 4 in the State list in the Seventh Schedule. More Jail Reforms Committees were appointed during the last 25 years. These include the East Punjab Jail Reforms Committee, 1948-49, the Madras Jail Reforms Committee, 1950-51, the Jail Reforms Committee, Orissa, 1952-55, the Jail Reforms Committee, Travancore-Cochin State, 1953-55, the Uttar Pradesh Jail industries Inquiry Committee, 1955-56, the Rajasthan Jail Reforms Commission, 1964, the Jail Manual Revision Committee, Delhi, 1969, the Bihar Jail Reforms Committee, 1972 and the Jail Code Revision Committee, West Bengal, 1972.