- The following system shall be maintained for grievance redressal of the prisoners.(i)There shall be one or more complaint boxes in every prison installed in centrally located and convenient places, within easy reach of the inmates. Such complaint box shall also be installed in an easily accessible place in the female ward.(ii)The inmates may drop their complaints in the form of written petitions addressed to the Superintendent, or to the higher authorities, into such boxes.(iii)The box shall remain under lock and key and the key shall remain in the custody of the Sessions Judge having jurisdiction over the prison, who shall unlock the complaint box on the days fixed by him.(iv)The complaint box shall be opened at appointed time before the evening locking up of the prison.(v)The Superintendent shall organize a Grievance Redressal System in prison by taking assistance of the staff under him by constituting a committee for the purpose.(vi)The Committee shall meet as and when necessary, but at least twice a week to look into all the complaints of the inmates.(vii)The Superintendent shall preside over the Committee, which shall enquire into all the complaints received by him at the earliest.(viii)The decision of the Committee shall be executed forthwith.(ix)Complaints and letters addressed by prisoners to the higher authorities in the Government, Law, Inspector General or other higher functionary shall be forwarded to them immediately subject to the provisions of rule 340.(x)The District Judge may visit each prison in his jurisdiction once a month as his statutory function and give an opportunity to all the prisoners to present their grievances or requisite or request, if they so desire, in the absence of prison officers.(xi)The Superintendent shall take weekly rounds of inspection of the prison. If a prisoner is not satisfied by the action taken by the Superintendent on his complaint, he shall be allowed to approach higher authorities for redressal of his grievances.(xii)The Board of Visitors shall be activated. The visitors may receive and enquire into prisoners' complaints and grievances and send their suggestions to appropriate authorities.
