(1)Executions shall be carried out by the Public Executioner whenever the services of that official are available and failing him, by his assistant or some trustworthy individual locally entertained for the purpose.(2)On the first occasion of the employment of any person to perform the work of an Executioner, the Superintendent shall satisfy himself that he understands how to perform the duty. Such person shall reside at the jail for two days prior to the day fixed for the execution.Note. - The services of the Public Executioner should be obtained through the Superintendent of the Patiala Central Jail, to whom should be intimated, at the same time, the date fixed for the execution.
