88. Procedure upon change of officers appointed Superintendent.
- When any officer is about to take over charge of the office of Superintendent of any jail he shall, before doing so, satisfy himself that all records and registers are up to date and in good order, and that the cash balances, permanent advance and accounts are complete and duly kept. He shall make a note, in writing, of the defects, deficiencies or irregularities (if any) detected either at the time of taking over charge or within one month thereafter, and shall inform the Inspector-General thereof.
