297. Preparation of annual indent and other matters concerning the supply of uniform.
(1)The Superintendent of every jail shall send indent of cloth required for the warder establishment six months in advance to Inspector General of Prisons i.e. for Summer uniform October and .Winter uniform April every year.(2)The Superintendent may indent for uniform for the full permanent establishment of the jail, together with the number of extra articles likely to be required for temporary warders.(3)In the case of articles issued at longer intervals than a year, jerseys shall be requisitioned for one-third and great coats for one-fifth of the strength of the warder establishment.Example. - Great coats are supposed to last five years, so that one-fifth of the sanctioned establishment can receive new great coats every year, similarly jerseys of one-third of the strength can be indented for yearly, and so on.(4)Uniforms shall be got stitched according to the size of each official at the rate fixed by the Government for time to time. Any extra expense shall be borne by the concerned official.(5)Stitched uniforms when received, shall be distributed by the Deputy Superintendent/Line Officer who shall maintain a clothing register showing the date of issue of all articles. A record of all the articles and date of its issue under the signatures of Assistant Superintendent shall be kept in kit sheet attached to the service book of every official.(6)Each Jail shall be debited with the cost of uniform supplied.
