Section 133 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
133. Immediate report of misconduct and the like to be made.
- It shall be the duty of every officer of a jail. subordinate to or under the orders of the Superintendent to make an immediate report to that officer of any misconduct, act of wilful disobedience or breach of the provisions of any law, rules or regulations for the time being in force on the part of any other officer or any prisoner which shall at any time come to his knowledge or be committed in his presence, sight or hearing.
