- The Superintendent may at his discretion grant interviews or allow the despatch or receipt of letters at shorter intervals than provided under rules or in spite of the prisoner's misconduct if he considers that special or urgent grounds exist for such concession, as, for example, in the event of the prisoner being seriously ill or on the occurrence of the death of a near relative or if the friends or relatives have come from a distance to see the prisoner and it would be an undue hardship on them to refuse an interview, or if the prisoner is nearing release and wishes to secure employment, or for other sufficient cause. Matters of importance, such as the death of a relative, may also be communicated at any time by the friends of a prisoner to the Superintendent who will, if he think it expedient, inform the prisoner of the substance of the communication.
