(1)Where any visitor has brought to notice any grave irregularity or other important matter requiring immediate attention or where any remarks made by a visitor require specific attention, the Superintendent shall at once forward a copy of the visitor's remarks recorded in that behalf in the Visitors' Book to the Inspector General, and the Superintendent shall also forward to the Inspector General, a copy of every other entry made by a visitor in the Visitors' Book on the first day of the month immediately following the month in which such entry was made with such remarks as the Superintendent may desire to offer.(2)In case any remark of any visitor relates to wrong detention of under-trial prisoner/prisoners, a copy of such remark shall be forwarded to the District and Sessions Judge immediately.(3)The Inspector General may take such action and pass such orders in respect of any communication received by him under sub-rule (1) as he considers appropriate.(4)The Superintendent shall also in due course inform in writing the visitors concerned or the Board, as the case may be, about the action taken.
