99. Return of prisoners' property on their release.
(1)On the occasion of the release of a prisoner, the property shall be made over to him in the presence of the Assistant Superintendent or Superintendent. The prisoner concerned shall duly pass a receipt by signing the relevant registers in Forms No. VIII, IX and X, as the case may be, and such signature shall be attested by the Assistant Superintendent or Superintendent. The Superintendent shall also attest such entries at the time of checking daily Cash Books. The same procedure shall also be adopted whenever the property of a prisoner is disposed of under rule 96.(2)Where any part of a prisoner's property is not found and delivered to a prisoner on his release, a note thereof shall be made against the relevant entry in the property book, and appropriate compensation determined by the Superintendent shall be given to the prisoner.(3)The Superintendent shall also make proper enquiries with a view to ascertaining the cause of such loss, fix responsibility therefor, recover the loss from the person responsible and if he is competent so to do, take disciplinary action against the persons concerned or submit a report to the authority who is competent to take such disciplinary action.(4)The Superintendent shall report every case falling under sub-rule (2) or (3) to the Inspector General.
