126. Duty of Deputy Superintendent with regard to welfare of prisoners.
(1)The Deputy Superintendent shall be responsible for implementing State policy pertaining to correctional administration, reformation and welfare activities of prisoners. He shall be responsible for organising and conducting educational, cultural, recreational and all other welfare activities for the prisoners.(2)The Deputy Superintendent shall supervise the work of correctional staff and Welfare Officer in the jail. He shall check every article of canteen atleast once in every three months and record a certificate to that effect and shall cause to maintain proper accounts and registers thereof.
