424. Invitation to officials and non-officials at functions.
- The following rules should be followed in inviting officials and non-officials at functions held inside Jails in celebrating days of National importance and also when outside teams of players are invited to play with prisoners inside the Jails.(1)When such functions are held inside the Jails, non-officials who are connected with the Jail Administration, non-official visitors, members of the State Sentence Review Board, and the like should be allowed to witness but not preside over the function, nor address the prisoners.(2)Other non-officials may, at the discretion of the Superintendent, be allowed to attend only if they are persons of sufficient distinction and status in public life, and do not belong to an organization or party which is passed on communal considerations or anti-Government or anti-social activities. None of the persons so allowed shall, however, be allowed to address the prisoners.(3)Press representatives shall not be allowed to be present on such functions. However, Superintendent may invite the representative of the Directorate of Information to attend such functions so that the necessary publicity can be given.(4)There should be no objection to high officers of the other Departments, such as, District Magistrate, Superintendent of Police, District Judge and the like being invited or allowed to be present.
