(1)In every prison, a senior jail guard shall be detailed in rotation to perform the duties at the prison gate. The person so selected shall be able to read and write well.(2)The gatekeeper shall -(i)be in charge of the main gate of the prison and shall never under any pretext, leave his post till relieved by another Jail guard;(ii)retain charge of the keys of the prison gates during the day or night, and deliver them to the care of the Jailor;(iii)see that the main electric light and alarm switch, if any, are in working order;(iv)maintain the population board at the gate every morning up-to-date;(v)report immediately to the Medical Officer the fact of admission of any new prisoners; and(ii)not to allow any unauthorised person to enter the gate.(3)Duties of gate keepers when passing articles out of prison. - (i) Where any articles are to be sent out of the prison by means of head load or cartload or by any other means, they shall be so loaded in the presence of a responsible executive officer or technical assistant concerned. Such loads shall be accompanied with a pass giving the contents of the load. The executive officer of technical section concerned shall sign the pass.(ii)The pass shall be handed over at the gate to the gatekeeper who shall, in case of doubt, satisfy himself that the contents mentioned in the pass and the load tally, before allowing the load to go out of the gate.(iii)Any load not accompanied by a pass shall not be allowed to pass out of the gate.(iv)All passes so received at the gate including those for articles brought in the prison as well as passes in respect of admission of persons shall be pasted in a bound book, specially kept for the purpose, according to the chronological order of the dates of their receipt and preserved by the gate keeper in safe custody. Gatekeeper shall not bring in use a new book, unless the old one is handed over to the concerned staff for being preserved in the record room till such time as it is destroyed under the instructions for weeding the prison records.(4)Register for recording ingress and egress of articles. - The gate keeper shall in addition to the Gate register, maintain a register in Form No. XXVIII for recording the ingress and egress of head loads and cart loads carried in or out the prison. Such register shall be placed every Monday before the Jailor who shall check at random entries therein with the entries in the Gate register in order to see that it is maintained properly and all necessary entries are correctly made.(5)Opening prison gates. - (i) The gatekeeper shall see that on no occasion, both the gates (main-gate and the inner-gate of the prison) are unlocked simultaneously. One gate shall be kept necessarily locked before the other is opened:Provided that where there are prisoners other than outfile of prisoners between the two gates, the main gate shall not be opened. On such occasion only the wicket gate shall be opened.(ii)Subject to the provisions of sub-rule (5) (i), the main gate of the prison shall, be opened during the day time for any visitor and any prison official of and above the rank of Assistant Superintendent. On other occasions all activities shall be carried out through the wicket gates.(iii)The main gate shall not be opened at night except in case of emergency and all communications after lock-up shall be done through the wicket gate only.(iv)No prisoner shall be employed for work between the two main gates without first obtaining the specific sanction of the Assistant Superintendent or Superintendent, in writing.(6)Embezzlement of property and admission of prohibited articles. - The gatekeeper shall prevent the embezzlement of prison property and the introduction of any prohibited article such as mobile phone, tobacco, opium, razors, knives, nails, money and letters into prison:Provided that, drugs and medical or surgical appliances, with the authority of the Medical Officer in writing, and factory articles, raw materials, stores and tools, by an order in writing from a prison official responsible for the same, may be admitted into a prison.(7)Receipt to be taken for passing articles in stores. - The gatekeeper shall not allow any articles to pass in unless the receipt is signed by the official removing such articles inside to the stores.(8)Search by gatekeeper. - It shall be lawful for the gatekeeper for the purposes of the foregoing rules, to search all persons passing in or out of the prison except the members of the Board of Visitors for prison constituted under the rule 376 in chapter "XIX "Visitors of Prisons", gazetted officers of the prison, Matron and such other persons who enter the prison with the permission of the Superintendent. The search of all persons including prisoners shall be carried out with due respect for decency and with as much consideration as possible.(9)Search of exempted persons. - If the gatekeeper has reason to believe that person exempt from search is bringing any prohibited article into or out of the prison, such person shall, subject to the orders of the Assistant Superintendent or Superintendent and in his absence of the senior most officer of the prison, be searched by the Jailor.(10)Gatekeeper to maintain Register. - The gatekeeper shall keep in his own hand-writing Gate Register as in Form No. XXVI, a continuous diary of all that happens at his post and shall enter therein the names of every person entering or leaving the prison, the total number and the register number of every group of prisoners passing in and out, with the name of the officer in charge and as complete and accurate a list as practicable of the articles taken in and out, and in each case the hour of entry or exit. This register shall be placed before the Assistant Superintendent and Superintendent every week for their checking and initials.(11)Gatekeeper to be responsible for custody of articles. - The gatekeeper shall be responsible for the safe custody of articles mentioned below which shall be kept in the passage between the main gates and shall handover charge of the said articles to the Guard on duty at the gate on relief -(1)Such number of torches with 6 cell batteries in proper working condition, as may be authorized by the Superintendent with the approval of the Inspector General.(2)A clock.(3)A general key box with a lock fixed to the wall.(4)The keys of the women's section of the Prison in a special box with glass doors.(5)A stand desk for the gate registers and writing materials.(6)Iron chain.(7)A board on which details of the population of the Prison is written each morning.(8)A list of Visitors and professionals appointed by the Government.(9)A measure tape (16) metres.(10)A telephone (If provided) and(11)A first-aid box.
