Section 3(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(1)The Inspector General shall take a meeting of Additional Inspector General, Deputy Inspector General, all Superintendents, Resident Medical Officer and all Medical Officers once in every month between 1230 to 1430 hours wherein the Superintendents and the Medical Officers shall be permitted to bring any matter concerning the prison directly for consideration of the Inspector General.Meeting of Superintendent(2) The Superintendent shall take a meeting of Medical Officer, Deputy Superintendents, Assistant Superintendents, Head Warders and Matrons once in every month between 1230 to 1430 hrs. wherein the warders and the Matrons shall be permitted to bring any matter concerning the prison directly for consideration of the Superintendent.Meeting of Medical Officer(3) The Medical Officer shall take a meeting of all Medical Staff once in every month between 1230 to 1430 hrs. wherein the medical staff may be permitted to bring any matter directly for consideration of the Medical Officer.Other Meetings(4) Nothing in these rules shall prevent the Inspector-General or any Officer subordinate to him to take meeting for co-ordination of work or for any other purpose related with the functioning of the prison at any time and in any manner considered necessary.III. Duties of Officers(A)Inspector General:
