(2)The Inspector-General may pass orders on any record made by a visitor, and shall if any question of importance is raised, which in his opinion requires the orders of the State Government, forward such record to the State Government.In the case of remarks entered in the visitors' book by Commissioners of Divisions, a copy of the record, with the comments (if any) of the Superintendent and the Inspector-General, shall invariably be forwarded to the State Government.
