60. Appointments to the office of Superintendent to be gazetted.
- All appointments to and changes in the office of Superintendents of a jail, other than those arising in consequence of temporary absence, shall be notified in the Official Gazette.(2)Temporary vacancies. - Every temporary vacancy, in the office or absence or abstention from duty on the part of the Superintendent of any jail shall be forthwith reported by such Superintendent or, in his absence, by the Deputy Superintendent or Senior Officer of the Jail then present, to the District Magistrate and Inspector-General of Prisons.
