289. [ Temporary warders in emergencies. [Part II, Rule 160. See paras 10, 20 and 25.]
- When, for any sufficient reason, it is, in the opinion of the Superintendent, necessary to entertain any number of warders, in excess of the scale for the time being fixed under Section 6 of the Prisons Act, 1894, and the matter is so urgent that the previous sanction of the Inspector-General cannot be obtained, the Superintendent may, subject to immediate reference to the Inspector-General and in anticipation of sanction, entertain such number of additional warders as may be necessary]
