(1)As soon as possible after the procedure described in rules 63 and 72 has been completed, the prisoner shall be brought before the Assistant Superintendent or the Jailor so authorised, who shall -(i)examine the warrant and endorsement thereon, and initial them;(ii)read out to the prisoner the list of his private property as recorded in Registers in Form Nos. VIII, IX and X, initial it, if it is acknowledged correct by the prisoner concerned;(iii)verify correctness of the age and of identification marks as recorded on the warrant and Admission Register and examine all other entries in the letter register, and initial;(iv)verify the entry in the release diary as in Form XI and initial;(v)examine all entries on the History Ticket in Form No. XXV particularly as regards previous convictions;(vi)verify and ascertain from the prisoner concerned about the correctness of the entries regarding his past history recorded in the History Ticket;(vii)issue special orders regarding transfer for security, transfer to a Borstal/Reformatory institution, and other matters as may be applicable to the case under the rules;(viii)verify the entry made in History Ticket about the submission of the appeal and initial it, if it is acknowledged as correct by the prisoner.
