94. [ Reports and statistics to be supplied by Superintendent. [Part II, Rule 62.]
(1)The Superintendent shall, from time to time, regularly and punctually submit to the Inspector-General all such special or periodical -](a)returns of statistical information;(b)statements of account in respect of receipts, expenditure and property;(c)bills, vouchers and other original documents;(d)reports and other information;as that officer may, at any time by general or special order in that behalf, prescribe, or as may be required by any of the provisions of these rules or of the orders of the Local Government.(2)As soon as conveniently may be after the close of but not later than the thirty-first day of January, in each year, the Superintendent shall furnish to the Inspector-General with a report on the administration of the jail during the preceding year. Every such report shall be in such form and shall contain such particulars, and shall be accompanied by such statistical and other statements and returns as the Inspector-General may, from time to time, prescribe in that behalf :Provided that every such report shall notice and explain all events of importance which have occurred in the Jail during the years reported on, and all material differences in the vital, financial and other statistics, between the year reported on and the year immediately preceding the same.(3)The annual report shall be forwarded to the Inspector- General -(a)in the case of a Central Jail - through the Commissioner of the Division; and(b)in the case of any other jail - through the District Magistrate.Note - The annual report should be written on half margin foolscap.
