697. Police guards for jails. [§ 12, Act V, 1861].
(a)No guard shall be supplied except upon real emergency to any jail without the knowledge of the Inspector-General of Prisons and the approval of the Range Deputy Inspector-General.(b)If in any emergency a Superintendent may think it his duty to supply a guard, the fact shall be reported at once to the Deputy Inspector-General.(c)The occasions on which the Jail Superintendent may apply for police guard and the rules pertaining to them are in Appendix XXXVIII.
