(1)The duties of Orderly officer shall be performed by the Jailor or the Assistant Jailor on duty.(2)Orderly Officer for day shall be on duty between the two main gates of a prison from the time at which the prison opens until it is locked and it shall be the duty of the Orderly Officer for the day -(a)To supervise and control all happenings between the two gates of the prison;(b)To ensure that entry is made by the Gatekeeper in the Gate Register as in Form XXVI and Form XXVIII of anything carried in or out of the prison, of persons entering and leaving the prison and of vehicles coming in or going out of the prison, specifying the time of such ingress or regress;(c)To maintain in the Orderly Officer's Diary as in Form XVIII, a brief record of all important events such as, visits of persons to the prison, accidents occurring in the prison, searches made under sections 21 and 41 of the Act and emergencies and any other important incident occurring in the prison;(d)To notify the existence of an emergency to the prison staff by sounding alarm;(e)To control personally in an emergency, all necessary operations at the prison gates;(f)To receive and take necessary action on report submitted by prison guard relating to the opening and closing of the prison;(g)To supervise searches of prisoners and of members of the subordinate staff of prison;(h)To communicate to the Head Guard, the orders issued by the Jailor regarding the posting of prison guards to various duty posts;(i)To receive members of the Board of Visitors for prison constituted under rules 377 and 378 in chapter XIX - "Visitors of Prisons" and arrange for their escort;(j)To receive prisoners admitted to prison and to arrange for the delivery of their warrants, money and other articles to the Jailor in charge of judicial work or to the Jailor;(k)To report to the Jailor deficiencies in the order committing a prisoner to custody and discrepancies, if any, in the identification marks of prisoners; and(l)To verify whether a prisoner admitted into prison has any wounds, or marks of violence on his person and, if so, to report the same to the Assistant Superintendent and Superintendent.(3)Orderly Officer for night shall be on duty between the two main gates of the prison from the time the prison is locked until it is opened. It shall be the duty of the Orderly Officer for night -(a)To supervise and control arrangements for the security and safe custody of prisoners;(b)To visit guard posts at least thrice during night (one such visit shall necessarily be after mid-night);(c)To make an entry in the Report Book in Form VIII of the guard posts visited by him, and the time at which such visits were made;(d)To record in the Orderly Officer's Diary, the night visits made by Prison Officials during night time;(e)To open a barrack or cell during night in case of emergency;(f)To report to the Assistant Superintendent and Superintendent of the existence of emergency and to record the same in the Orderly Officer's Diary;(g)To arrange for the escort and conveyance of sick prisoners who are to be transferred to the local Civil or Government aided hospital as per emergency; and(h)To perform all or any of the duties specified in sub-rule (2), in case of emergencies.(4)The diary of the orderly officer for day and night shall be daily checked and signed by the Superintendent.
