Section 110 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
110. No warder to leave his postMode of relief.
(1)No warder shall, while on duty, at any time, under any circumstance, on any pretext, leave his post or absent himself from duty until relieved in due course and released from duty ;Provided that he may leave his post to prevent an escape or to assist in subduing a disturbance taking place within his sight when he is on main wall patrol duty or, when he is in charge of prisoners, if he can do so, without serious risk to the safe custody of those prisoners. It rates upon the warder concerned to show that the circumstances were so exceptional as to justify his doing so.(2)No relief shall, whether by day or night. be effected otherwise than in the presence of both the relieved and relieving officer and also of a third officer, who sh, ordinarily be the head warder whose duty it is to carry out such relief.
