(1)The Jailer shall be the immediate subordinate officer to assist the Superintendent in the management of the prison, and shall, subject to the orders and control of the Superintendent, perform such functions as may be prescribed.(2)The Jailer shall take temporary charge of the prison during the absence of the Superintendent on tour or otherwise, and while holding such temporary charge he may be allowed, by order of the Inspector General, to exercise all the powers vested in the Superintendent :Provided that in case of a Central Jail having more than one Jailer, the Jailer in this sub-section shall mean the seniormost Jailer.(3)The Jailer shall reside in the prison, unless the Superintendent permits him in writing to reside elsewhere. He shall not be absent from the prison for a night without permission in writing from the Superintendent; but, if he remains absent without leave for a night from the prison due to unavoidable reasons, he shall immediately report the fact and the cause of it to the Superintendent.(4)The Jailer shall visit every part of the prison and see every inmate at least once a day.(5)On the death of an inmate, the Jailer shall give immediate notice thereof to the Superintendent and the Medical Officer.(6)The Jailer shall report every day in writing to the Superintendent all matters of importance connected with the day-to-day administration of the prison.(7)The Jailer shall be responsible for the safe custody of the records and registers to be kept under this Act or rules made thereunder, the writs, warrants and orders of the Courts and all other documents confided to his care, and the money and other articles taken from the inmates.
