The Jailer shall reside in the prison unless the Superintendent permits him in writing to reside elsewhere. The Jailer shall not leave the prison for a night without the permission in writing from the Superintendent, but if he has unavoidable circumstances to leave the prison for a night, he shall take permission from the Superintendent. The Jailer shall directly be responsible for the safe custody of the records, commitment warrants and all other documents entrusted to him including money and other articles taken from prisoners.
