(1)A double ring of security shall be provided to all security enclosures. Inner security of the enclosure shall be manned by highly trained staff of the prison, while the outer security, including the watch towers and security wall, shall be the duty of a special guard with arms.(2)High security enclosure shall be equipped with all the devices like walkie-talkies, alarms, jammers with remote control devices, metal detectors, ID enclosures, hand-held and door frame and all other electronic devices.(3)Every barrack and cell, specially the interview room to cover the interviews shall be fitted with closed circuit cameras and sound recording facilities.(4)The armoury of the high security prison shall be well equipped with all types of sophisticated and automatic weapons.(5)No barrack shall be opened during night hours except in the presence of the Superintendent. Locking up and opening shall be conducted in the presence of the officer in charge.(6)A no man's area shall be identified around the high security enclosures which should not be accessed by any prisoner and the staff except those who are detailed for duties.(7)Proper search of barracks, cells and prisoners shall be conducted everyday. The high security prisoners of category I shall be searched twice a day.(8)Besides checking the locks, iron-bars, grills, mess, ventilator, floors, walls of barracks and cells, their ceiling shall also be checked.(9)The keys of the locks of the cells and barrack doors shall under no circumstances be handled by any unauthorized persons.(10)The cells and barracks shall be well lighted to avoid dark spots in corners inside.(11)The guards posted in the yards of high security enclosure shall not hold conversation with each other more than what may be necessary to perform their duty. The entrance door of the yard shall always be kept locked from inside.(12)The guard on duty shall be thoroughly searched while going in and coming out. They shall not accept any articles from these prisoners like eatables and water.(13)No under-trial, convict or detenu not lodged, as a high security prisoner shall be allowed to enter this enclosure. The regular staff or the paramedical staff shall not have an access to those enclosures unless they are accompanied by the officer in-charge of the block.
