When a Deputy Superintendent is discharged or suspended, resigns, takes leave (other than casual leave), or is transferred, he shall be required, in making over charge to his successor, to give an inventory of all property, stores, etc., in his hands, together with vouchers for all credit sales. This list shall be kept with the jail records, a copy being given to his successor and another sent to the Inspector-General. The Superintendent shall satisfy himself as to the correctness of the list within two months from the date the Deputy Superintendent leaves the jail and shall, if circumstances warrant his doing so, furnish the Deputy Superintendent, should the latter require it, with a certificate (form No. 166), that no demands or liabilities are outstanding against him in that jail. In case of the death of the Deputy Superintendent, the inventory shall be made by or under the directions of the Superintendent, and the certificate shall be granted on the application of the heirs or executors of the deceased.Note 1. - This order may be suspended in the case of a Deputy Superintendent who takes earned leave for not more than six weeks, but in that case the Deputy Superintendent who takes leave shall be primarily responsible for the stores, etc., during his absence, and the burden of proving the responsibility of his locum lenens for any loss shall lie with him.Note 2. - All the subordinate officials in whose custody the inventory articles are kept shall be responsible for making over the charge by them of the respective articles in their stores and wards. They will render complete account of all the inventory articles and other stores under their charge, and shall be responsible for any loss or damage attributable to their negligence.
