93. Jailor to be in charge of prisoners' private property and clothing stores.
(1)The prisoner's private property and clothing store shall be in the charge of a Jailor who shall be assisted by a Head Guard or the senior Jail Guard, if a Head Guard is not available.(2)The Jailor shall attend all auction sales of clothing and be responsible for the amounts received. It shall be his duty to see that a fair price is obtained for the auctioned articles.
