(1)Any official visitor may examine all or any of the books, papers and records of any department, and may interview any prisoner confined in the jail.(2)It shall be the duty of every official visitor to satisfy himself that the provisions of the Prisons Act, 1894, and of all rules, regulations, orders and directions made or issued thereunder, are duly observed, and to hear and bring to notice any complaint or representation made to him by any prisoner.
