(1)The Superintendent shall, from time to time, regularly and punctually submit to the Inspector-General all such statements or periodical -(a)returns of statistical information;(b)statements of account in respect of receipt, expenditure and property;(c)bills, vouchers and other original documents;(d)reports and other information;as that officer may, at any time, by general or special order in that behalf, prescribe, or as may be required by any of the provisions of these rules or of the orders of the State Government.(e)provided that the Superintendent of each Central and District Jail shall send personally a monthly report to the Inspector-General of Prisons giving his personal overall assessment of the working of the jail. The report should be based on weekly and monthly meetings.(f)The Superintendent shall keep one hour from 11.30 A.M. to 12.30 P.M. for interview to the subordinate officials. During this time each individual official shall have free access to the Superintendent for redressal of personal grievances.(i)A meeting of clerical and executive staff shall be held once a month in which difficulties of each individual is heard and remedial measures taken. Any suggestion/request for the improvement in office, as well as general working of the jail be encouraged.(ii)A weekly meeting of Gazetted staff and Medical Officers shall be convened and suggestions regarding working of administration shall be discussed and policies formulated for efficient running of administration of the jail.Note. - Record for all such meetings shall be kept and submitted to the Inspector-General of Prisons at the time of his visit to jail concerned.
