166. Prohibition against communicating with prisoners, their relatives and friends.
- 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 unauthorized communication of any kind whatsoever with any prisoner;(c)correspond or hold any intercourse whatever with any discharged prisoner; or(d)permit any discharged prisoner or any relative or friend of any such prisoner to visit or remain at his quarters;(2)No subordinate officer shall at any time -(a)hold any unnecessary converse with any prisoner,(b)treat any prisoner with familiarity, or(c)discuss any matter relating to the discipline or regulations of the Jail with or within the hearing of any prisoner.
