(3)An accredited Non-Government Organization or person, engaged in the field of social work may be permitted to visit a prison after due scrutiny and with the prior permission of the Inspector General or the Government, to conduct courses /schemes in the jails for the purpose of reformation and rehabilitation of the prisoners for a period of one year at a time:Provided that, the Inspector General or the Government shall withdraw such permission, if activities of such organization or person are found to be detrimental to the security of prison or safety of the prisoners.
