Section 141 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
141. Absence caused by illness or other unavoidable cause.
- Whenever any subordinate officer is, at any time, prevented by sudden illness or other unavoidable cause, from attending at the jail or performing his duties, he shall forthwith give notice by telephone or cause notice of the fact to be given by telephone to the Deputy 'Superintendent and shall also communicate to that officer in writing the reasons for his absence or failure to perform his duties. The Deputy Superintendent shall thereupon make such arrangements as may be suitable and necessary for the due performance of the duties of such officer.
