192. Residence of officer in quarters provided at the jail.
(1)Residential quarters shall ordinarily be provided at each jail for the Deputy Superintendent, Assistant Superintendent, Welfare Officer, Medical Personnel, and the staff of warders.(2)Every officer of a jail for whom any residential quarters shall at any time be provided at such jail, shall reside therein.(3)Every officer for whom no residential quarters are available at any jail, shall (except in the case of Medical Personnel holding dual appointments) reside within such distance of the jail as the Superintendent may from time to time in his discretion, fix in that behalf.
