Section 8 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
8. Temporary vacancies.
- Every temporary vacancy, in the office or absence or abstention from duty on the part of the Superintendent of any jail shall be forthwith reported by such Superintendent or, in his absence, by the Deputy Superintendent or Senior Officer of the Jail then present, to the Sessions Court and the Inspector-General of Prisons.
