- [(1) Any remarks made by a visitor under the preceding rule should be limited to a statement and fair criticism of actual facts which may come to his knowledge and to such suggestions as he may desire the Superintendent or Inspector-General to consider. Criticism should be confined to such aspects of the ordinary administration of the jail as the visitor may consider susceptible of alteration or improvement, and should on no account directly reflect either favourably or adversely on the character or conduct of any of the jail staff. Should the visitor wish to bring to notice what he considers to be the good or bad work of any official he should do so by letter addressed to the Inspector-General of Prisons, Punjab and Haryana.] [P.G. letter No. 218 of 4th June, 1897.](2)The Inspector-General may pass orders on any record made by a visitor, and shall if any question of importance is raised, which in his opinion, requires the orders of the Local Government forward such record to the Local Government.In the case of remarks entered in the visitors book by Commissioners of Divisions, a copy of the record with the comments (if any) of the Superintendent and the Inspector-General, shall invariably be forwarded to the Local Government.(3)A copy of any order passed by the Inspector-General or by Government, on any record made by a visitor, shall be communicated to the visitor concerned through the Superintendent.[Note [P.G. letter No. 22896 (H. Jails), dated 8.9.22.] - A spare of the list will be kept at the main gate and handed over to a visitor on the occasion of his visit to the jail. Each such official visitor will be supplied with a copy on his appointment.]
