530. Prisoners not to leave their places to make complaints.
- No prisoner shall leave his place at any time to make any representation to the Superintendent or Deputy Superintendent, but he may, if the representation is an urgent one, such as a complaint of assault or ill-treatment or the like, represent the matter to the Deputy Superintendent or Superintendent when these officers are going their rounds. Any prisoner wishing to appeal shall, if the matter be urgent, be brought by the Deputy Superintendent before the Superintendent, but minor complaints and petitions should, as a rule, await the Superintendent's weekly parade.
