(2)Where a person under sentence of death is in air force custody, or in air force prison or detention barracks, the rules, regulations and orders (other than those relating to work and training) governing such custody, prison or detection barracks shall, subject to the following provisions, apply to him, namely:-(a)he shall be deprived of every article which it might be dangerous or inexpedient to leave in his possession;(b)he shall be confined in a separate cell and kept apart from all other persons under sentence of death, imprisonment or detention or in custody;(c)he shall be kept by day and by night in the constant charge of two officers, warrant officers or non-commissioned officers;(d)he shall not be requested to perform any duties other than to keep clean his person and cell;(e)he shall be allowed daily physical exercise;(f)he shall be granted facilities to correspond with his relatives, friends and legal advisers;(g)he shall be permitted to smoke;(h)he shall be visited once daily by the commanding officer or the commandant of the unit, prison or detention barracks as well as by the medical officer;(i)he shall not be visited by any person other than a member of the staff on duty unless prior permission in writing has been given by the confirming authority or an authority specified by the confirming authority in his behalf;(j)where the confirming authority or the officer specified by it in this behalf has given a written permission to any person other than a member of the staff on duty to visit the person sentenced to death the visit shall take place in the sight of a member of the staff, and unless the confirming authority or the specified officer orders otherwise, in the hearing of a member of the staff.Explanation.-In this rule reference to "a member of the staff" means a member of the staff of the air force unit, prison or detention barracks in which the person under sentence has been held in custody.
