(4)The Superintendent may at his direction grant interview or allow the despatch of receipt of letters at shorter intervals than provided in sub-rule (3) or in spite of the inmate's misconduct, if he considers that special or urgent grounds exist for such concession, as for example in the event of an inmate being seriously ill, or on the occurrence of the death of a near relative, or if the friends or relatives may come from a distance to see the inmate and it would inflict an undue hardship on them to refuse interview, or if the inmate is nearing release and wishes secure employment, or for other sufficient cause. Matters of importance such as the death of a relative may also be communicated at any time by the friends of an inmate to the Superintendent, who will if he thinks it expedient, inform the inmate of the substance of the communication.
