15. Conditions as to residence of officers of prisons.
(1)Residential accommodation shall be provided on the premises of a prison for all or as many of the officers of the prison as possible, and the accommodation so provided shall be free of rent.(2)Every officer of a prison for whom free residential accommodation is provided on the premises of the prison shall reside therein.(3)The Superintendent of a prison residing on the premises of the prison shall not be absent from the said premises for a night except on leave or on tour or from any unavoidable necessity.(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.
