Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 147 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

147. Officers to remain at their beat—Idleness laughing etc. prohibited.

(1)Every subordinate officer shall when on duty, except when ordered by a superior officer to go elsewhere or when going to or returning from duty, confine himself to the limits of his beat or place of duty and remain thereat. Idleness and laughing about the jail premises are at all times prohibited.
(2)The making of frivolous, vexations or false pretexts on duty, smoke or drink, or sing or talk loudly, or cook or eat his food, or in any way conduct himself in an un-seemingly or disorderly manner, is prohibited.Note: All wrongly or disputes between jail officers and servants is prohibited. Any disagreement between subordinate officers, as to any matters connected with their duties, must be at once referred to the Deputy Superintendent.