194. Officers not to absent themselves. Procedure in granting short leave.
(1)No subordinate officer shall, at any time, without the permission if such officer is subordinate to the Deputy Superintendent, of the Deputy Superintendent, and, in any other case, of the Superintendent, be absent from the jail premises, whether by day or night.(2)The Deputy Superintendent shall not, without the sanction of the Superintendent, grant leave of absence to any subordinate, officer, or permit any such officer to remain absent, for any period exceeding four hours at any one time.(3)Whenever any leave is granted by the Deputy Superintendent to any subordinate officer, he shall, at the time the leave is granted, enter the fact, and the period from which such leave is to commence, in his journal.(4)Every subordinate officer to whom any leave has at any time been granted shall, immediately on his return therefrom, personally report the fact of his return to the Deputy Superintendent shall, and the Deputy Superintendent forthwith record such report in his journal.(5)The Deputy Superintendent shall similarly record in the proper register all leave granted by the Superintendent and, all reports made of return from leave so granted.
