351. Report of assault or disturbance certain convicts not to be entrusted with v knives etc. jail locks.
(1)A full report of every serious assault committed by a prisoner on an officer of the jail and of every serious disturbance of combined outbreak amongst prisoners shall be submitted to the Inspector-General.(2)A committee of Superintendent, Medical Officer, Deputy Superintendent and Executive Officer - Incharge of Prisoner shall ascertain the nature, temperament of prisoners, and convicts who are considered sulky, morose or of violent temper by this committee should not be entrusted with a knife or other such implement which might be used as a weapon of offence.(3)All locks in use in a jail should be examined daily and any lock found out of order, brought to the Deputy Superintendent who shall replace it with a serviceable one.Note. - Lever locks should not be lubricated with vegetable oil, as it causes the levers to stick and renders the lock easy to pick.(4)Even where there has been a cognizable crime which is to form the subject of police and magisterial enquiry and subsequently ends in a criminal trial, the Superintendent must at once conduct enquiry, and submit the result to the Inspector-General on the aspect of jail discipline and the observance of rules involved in the case, and if he finds that any officials are to blame, he should state how he proposes to deal with them.(a)Confinement in Irons
