Section 29(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)The Superintendent shall be personally liable for all defalcations, loss or damage in any way due or attributable to any negligence, disobedience or misconduct on his part.Note: The Superintendent is required to keep a constant watch over jail receipts and expenditure; to promote all possible economy in every department and to carefully examine all demands and indents before sanctioning them or submitting them for sanction, He should frequently satisfy himself, by personal inspection, that the registers and books of accounts are regularly and duly written up and that daily entries are made in day books; that each balance correspond with those entered in the books and that the latter are correct, and that outstanding are not allowed to remain unrealised longer than necessary. The Superintendent is liable for defalcations on the part of any number of the jail establishment which have been in any way facilitated or rendered possible by any neglect of duty or omission on his part to exercise effective supervision. The Rules of the Accounts Department are to be observed in all matters of accounts in addition to the rules made under the Prisons Act and the orders of the Inspector General.
