Upon the death of a prisoner, the Jailer shall give immediate information thereof to the Superintendent and Medical Officer and to the District Magistrate. The District Magistrate on receipt of such information shall hold inquest or cause to hold inquest and if on preliminary inquest has raised suspicion of some foul play, a videographed post mortem examination shall be conducted. The information of such death shall be communicated to the National Human Rights Commission within twenty-four hours. The Jailer shall collect the relevant documents from the District Magistrate and shall submit to the prison authority without delay.
