(1)A matron shall perform the duties of woman jailor and shall be in charge of the women's section of the prison and shall work under the direct supervision of the Superintendent. She shall perform all the duties of the Jailor and Assistant Jailor mentioned in these rules so far as the women's section of the prison is concerned. It shall be her duty to see that either she herself or a woman guard is present right from the time of the opening of the prison till the time of lock-up, and to ensure that no unauthorized person enters the women's section of the prison. She shall always accompany, inside the prison, the Superintendent, the Assistant Superintendent, the Medical Officer or any other authorized visitors visiting the Women's section of the prison. In times of emergency, she shall immediately contact the next higher officer who is available and obtain his orders.(2)Matron, if there is no woman Jailor, shall have immediate charge of women prisoners subject to the general control of the Assistant Superintendent and Superintendent.(3)In the absence of the woman Jailor, if there be one, and the Matron, a Lady Warden appointed for the purpose shall carry on the duties of the woman Jailor or the Matron, as the case may be, or of both.(4)Where a woman prisoner is imprisoned in the female enclosure, the Matron or the Lady Warder shall always be present in the enclosure during the daytime with the cell key in her possession to attend to the prisoner's wants and to keep her under observation.(5)Where a woman prisoner is punished with cellular confinement, the Matron shall remove such prisoner from her cell to an association barrack before lock-up.
