Section 2 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
2.
(1)(a)The Inspector General shall inspect a prison including the prison hospital not less than once in six months.(b)During the inspection, he shall notice failure of any Officer to comply with any of the provisions of the statutes, statutory rules, executive orders of the Delhi Administration and observations made by the Lieutenant Governor and himself during the earlier inspection and proceed to punish such an Officer forthwith.(c)During the inspection, he shall notice the failure of any prison Officer to inspect the prison as laid-down in these rules and shall punish such officer forthwith.(d)During the inspection, he shall prepare a list of the unconvinced prisoners who are confined in the prison for more than three months and shall furnish a copy of the same without any comment to (i) Chief Justice Delhi High Court, (ii) Sessions Court and (iii) Delhi Administration.(e)A copy of the inspection report of the Inspector General shall be sent to the Chief Secretary of the Delhi Administration.(2)(a)The Additional Inspector-General shall inspect a prison including the prison hospital not less than once in six months so that the prison is inspected every quarter either by the Inspector General or by the Additional Inspector-General.(b)The contents of rules 2(1) (b), (c) and (d) shall apply mutatis-mutandis during the inspection of the Additional Inspector General. The inspection report shall be submitted to the Inspector General (Prisons).(c)Additional Inspector General shall be specifically responsible for inspecting the financial workings of the prison, audit-report and money transactions of all kinds.(d)Additional Inspector General shall carefully examine and review all cases of furlough and parole during his inspection.(3)(a)The Deputy Inspector General shall inspect a prison including the prison hospital not less than once in four months.(b)The contents of rules 2(2) (a) and (b) shall apply mutatis mutandis during the inspection by the Deputy Inspector General. Two copies of the inspection report shall be submitted to the Additional Inspector General.(c)The Deputy Inspector General shall be specifically responsible for inspecting the Offices of the Superintendent and the Resident Medical Officer so as to satisfy himself that all Office procedures, store keeping, cash handling, remission given to the prisoners, admission of prisoners, release of prisoners, and like matters have been done meticulously in accordance with the provisions of law, rules, executive orders and by applying good judgment.(d)The Deputy Inspector General shall note action taken on the inspection reports of the Inspector General and Additional Inspector General, inquire into the reasons of non-compliance, if any, and shall include his findings in his inspection report. In the event of non-compliance without sufficient reason, he shall prepare charge-sheet against the Officer concerned on the spot and shall proceed or cause proceeding against the Officer immediately.(4)(a)The Superintendent shall inspect his entire prison, his own journal and his own office once every month.(b)The Superintendent shall record an inspection report and shall proceed to take action thereon himself when possible. Two copies of the inspection report shall be submitted to the Deputy Inspector General.(c)The Superintendent shall compile a list of the references made by him to the Inspector General for which no replies have been received and shall attach this list with his inspection report.(d)The Superintendent shall compile a list enumerating the paragraphs of the inspection reports of higher Officers, of audit, of important letters on which action has not been completed with reasons therefor and shall attach this list with his inspection report.(5)(a)The Resident Medical Officer shall inspect a prison, the prison hospital and his own office once every month. He shall confine his observation to medical and sanitation matters only.(b)The contents of the sub-rules (3) (d) and 4 (b), (c) and (d) shall apply mutatis mutandis during the inspection of Resident Medical Officer,Provided that the action indicated in these sub-rules shall relate to medical and sanitation matters and to Medical Officer and his staff;Provided further that prior to framing charge against the medical staff the Superintendent shall be consulted;Provided that no consultation with the superintendent shall be necessary if violations of medical procedure on medical ethics are observed.(6)(a)The Medical Officer shall inspect his entire prison, every ward, every prisoner and state of health of all warders, matrons and medical staff once in every month.(b)The contents of the sub-rules (4) (b), (c) and (d) shall mutatis-mutandis apply for the inspection by the Medical Officer.Provided that the action indicated in these sub-rules shall apply to medical and sanitation matters only.II. Meetings
