28. [ Monthly audit of expenditure by Inspector-General. [G.I. No. 121, dated 14th March, 1900 and P.G. No. 143, dated 31st March, 1900.]
- Subject to the provisions of the preceding rule, the Inspector-General shall cause monthly bill of all expenditure of whatever description, on or relating to jails, be sent regularly to him and shall himself audit such bills or cause them tobe duly audited under his direction and orders.]
