26. Communication between the Government and officers of prison.
(1)Subject to the provisions of this rule and of rules 260 and 262, all communications between officers of prison and the Government shall be made through the Inspector General, provided that,-(i)proposals for the transfer of a prisoner to a mental hospital,(ii)hunger strike reports,(iii)petitions from prisoners for pardon or shortening of sentence submitted under rule 337,(iv)copies of reports referred to in rule 139 (2)(iv)- regarding important happenings in prison such as escape of a prisoner from custody, suicide or attempt to commit suicide, fire, riots etc., and(v)any report called for by the Government by any special or general order, shall be forwarded direct to the Government.(2)Copies of all communications sent direct to the Government shall be endorsed to the Inspector General for his information.
