Section 145(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(1)No subordinate officer shall, otherwise than with the special permission of the Superintendent, at any time :-(a)correspond or hold any intercourse or communication of any kind whatever with any relative or friend of any prisoner;(b)hold any unauthorised communication of any kind whatsoever with any prisoner;(c)correspond or hold any intercourse whatever with any discharged prisoner; or(d)permit any discharge prisoner or any relative or friend of any such prisoner to visit or remain at his quarters.
