766. Management of keys. Conditions under which the door may be opened.
(1)The keys of the cell in which a condemned prisoner is confined shall be kept by the head warder on duty who, on hearing the alarm, shall proceed to such cell which, in case of emergency such as attempt by the prisoner to commit suicide, he shall enter and with the help of the sentry frustrate it.(2)At no other time shall the door of the cell in which a condemned prisoner is confined, be opened without securing him against the possibility of using violence or, unless at least three members of the establishment are present.(3)The locks in use in a condemned cell shall be such as cannot be opened by any keys in use in the jail, other than those properly belonging to them.
