441. Investigation into complaints against Jail Employees.
- Normally investigations into complaints against officials of the Jail Department received by the District Magistrates of the Districts are made by the Inspector General or Superintendents to whom the complaints are passed on by them. If, however, the District Magistrates consider it necessary, there is no objection if they as the heads of the Districts decide to order investigation into the complaints themselves. They may, however, in such cases apprise the Inspector General or the Superintendent concerned of the complaint and the action being taken by them unless, for any particular reason, they consider that it is either unnecessary or unadvisable to do so. It is also open to the District Magistrates to ask the Superintendents concerned to make the necessary enquiries into the complaints and to send them their findings and remarks on them. In case the District Magistrates do not apprise the Inspector General or the Superintendents concerned of the action being taken by them they should report the matter to Government with full details. Also whether they make the enquiries into the complaints themselves or through the Inspector General or the Superintendents, the District Magistrates instead of passing final orders themselves should refer the cases to the Inspector General or to Government with their full recommendation for such further action as may be deemed necessary.Punishments
