35. When District Magistrate is unable to visit jail.
- In the absence of the District I Magistrate from head-quarters, or in the event of that officer being at any time unable | from any cause to visit the jail in the manner prescribed in these rules in that behalf, he I shall depute a Magistrate subordinate to him who is available for the duty, to visit and inspect the jail on his behalf. Any officer so deputed may, subject to the control of the Magistrate of the district, exercise all or any of the powers conferred upon the Magistrate i under the Act or these rules.
