213. Prohibition against males entering the jail accommodating female prisoners and duties of female officers.
(1)No male person employed in any capacity in or connected with the jail accommodating female prisoners shall, otherwise than in case of emergency and when called upon so to do by the Deputy Superintendent or a female warder, and then only when accompanied by the Deputy Superintendent, or a female warder, at any time enter any ward, cell, compartment, or other portion of or place in the said jail occupied by any female prisoner.(2)The Female Assistant Superintendent shall discharge such duties as may from time to time be prescribed by the Superintendent in that behalf.(3)The duties of the male warders shall be to patrol between the inner and outer enclosure walls at night.Note. - The Medical Officer when a male may, in pursuance of his duty, enter any ward, cell, compartment or place in the jail occupied by any female prisoner and remain therein while accompanied by the female head warder or female warder.
