(1)Interviews shall ordinarily be granted on such working days as may be prescribed from time to time by the Inspector General from 9.00 a. m. to 12 noon and from 3 p. m. to 5 p. m. subject to such adjustment as the Superintendent may direct according to local conditions and requirements. The hours of interviews so adjusted shall be notified in front of the prison gate, the visitors' waiting room and the inquiry office, if there is one.
