(4)Every other officer of a prison residing on the premises of the prison shall not be absent from the said premises for a night without permission in writing from the Superintendent or, in case of an officer subordinate to the Jailer, from the Jailer, but if he remains absent without permission for a night from the said premises due to any unavoidable necessity, he shall immediately report the fact and the cause of it to the Superintendent or, in case of an officer subordinate to the Jailer, to the Jailer.
