Section 138 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
138. Residence of officers in quarters provided at the jail.
(1)Residential quarters shall Ordinarily be provided at each jail for the Deputy Superintendent, Assistant Superintendent, Medical Subordinate, dispensers' and the'" stiffs of warders.(2)Every officer of a jail for whom any residential quarters' shall at any time be provided at such jail, shall reside therein.(3)Every officer for whom no residential quarters are available at any jail, shall reside within such distance of the jail as the Superintendent may from time to time in his discretion fix in that behalf.
