550. [ Rules for grant of interviews and communication to and by convict. [P.G.No. 11955 - Jails, dated 6.4.22. See Note to para 560.]
- In addition to the privileges granted in paragraph 549, every convicted prisoner shall be allowed to have an interview with his relatives or friends and to write a letter once a week during the term of his imprisonment :]Provided that the exercise of this privilege shall be contingent on good conduct and may be withdrawn or postponed by the Superintendent for bad conduct.There will be no restriction on the number of letters a prisoner may receive.Note (i) - A letter merely arranging an interview shall not be counted for the purpose of this rule.Note (ii) - A prisoner may, with the permission of the Superintendent, substitute a letter for an interview, or vice versa.Note (iii) - Prisoners shall be allowed to send a special letter notifying their relations of their transfer from one jail to another.
