Section 33 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
33. Procedure upon charge of Officer appointed as 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 balance, permanent advance and accounts are complete and duly kept. He shall make a note, in writing, of the defects, deficiencies or irregularities (if any) defected at the time of taking over charge or immediately, thereafter, and shall inform the Deputy Inspector-General thereof.
