Section 108 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
108. General duties of warders.
- It shall be the duty of every warder at all times to(a)render all assistance in his power in the management of the jail, the maintenance of order and discipline amongst both officers and prisoners and the guarding and defending of the jail and all persons and property kept therein or belonging thereto against the use of criminal force by any person;(b)obey the orders of all officers super of to him in rank ;(c)comply with the requirements of all laws, rules, regulations, directions and order for the time being in force regulating the duties which he is to perform and the manner in which he is to perform them ;(d)take proper care of all property of whatever kind at any time entrusted to him and duly to account for the same whenever called upon so to do ; and(e)to be at all times in a state of readiness to turn out fully accoutered and armed immediately, whenever called on to do so or an alarm is given, and to do all lawful acts and things necessary or expedient for the purpose of maintaining orders, quailing any disturbance, preventing any combined attempt to escape or to break out of jail, defending the jail and all property therein or thereto pertaining from attacks from within or without the jail.
