(a)A meeting of at least three official visitors, one of whom shall be a medical officer, shall be held once in each month to inspect the asylum, notice being given by the Superintendent, who shall endeavour to arrange the time and date to meet the convenience of the visitors.(b)The official visitors shall be summoned to the monthly meeting by rotations. One notice shall be sent a week before and another 24 hours summons, it is his duty to provide a substitute from the official visitors, list. The substitute for a medical visitor must be a medical visitor. When an official visitor fails to attend a monthly meeting (or arrange for a substitute if unable to attend) he shall furnish an explanation to the Superintendent for submission to the Principal Medical and Health Officer.(c)All order of the State Government relating to the management of an asylum shall be laid before the official visitors at their monthly meeting, together with any remarks of visitors who may have visited the asylum since the last meeting.
