Section 9 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
9. General duties of the Superintendent.
- It shall be the duty of every Superintendent of a jail to:(a)provide for the support, care and custody of, and control over, all prisoners at any time confined in the jail;(b)maintain order and discipline amongst the prisoners confined, and the subordinate officers employed, in the jail ;(c)control all expenditure relating to the jail;(d)enquire into and adjudicate upon all alleged prison-offences and breaches of discipline, and to punish all those who are found guilty of having committed any such prison offence or breach of discipline, in due course of law under the provisions of section 46 of Act IX, 1894, and(e)take, generally, all such measures as may be necessary or expedient for the proper protection and management of the jail and of all prisoners at any time confined therein and for the purpose of giving the Prisons Act, 1894 and all provisions of the Prisons Act, 1894, and all rules, regulations, orders and directions made or issued thereunder, as may be applicable thereto or to say prisoner confined therein or any Officer thereof.
