Section 2(4) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(4)(a)The Superintendent shall inspect his entire prison, his own journal and his own office once every month.(b)The Superintendent shall record an inspection report and shall proceed to take action thereon himself when possible. Two copies of the inspection report shall be submitted to the Deputy Inspector General.(c)The Superintendent shall compile a list of the references made by him to the Inspector General for which no replies have been received and shall attach this list with his inspection report.(d)The Superintendent shall compile a list enumerating the paragraphs of the inspection reports of higher Officers, of audit, of important letters on which action has not been completed with reasons therefor and shall attach this list with his inspection report.
