33. Duties of the Inspector-General at inspections.
- In accordance with the provisions of the preceding rule, the Inspector-General shall at his inspection of each jail, ordinarily -(a)[ see all yards, wards, cells, worksheds, store rooms, kitchens and latrines, noting their state of repair, sanitary condition and efficiency, the extent to which the structural arrangements permit of the separation of the different classes of prisoners as required by the Prisons Act of 1894 and rules made thereunder and whether these arrangements are availed of to the fullest extent; [See Paras 567 and 568.](b)examine the Jail garden and note its condition as to its capabilities to supply vegetables and anti-scorbutics in sufficient quantities to all the prisoners and whether it has been successfully cultivated or otherwise;(c)note any defects in the water-supply and conservancy arrangements; see that the sick are carefully attended to, and that the food is of proper quality and quantity;(d)see every prisoner then in confinement in the Jail, noting any circumstances of importance requiring attention, such as the adaptation of tasks to physique and capabilities, the condition and sufficiency of the clothing, the employment of fetters, the working of the remission system, the award of punishments and afford every prisoner a reasonable opportunity of making any application or complaint and investigation such as relate to Jail discipline;(e)inspect the warder establishment as to its proficiency, inspect of the arms and accoutrements and test the ability of the upper subordinates to drill the guard;(f)satisfy himself that the arrangements for guarding both by day and night are satisfactory;(g)satisfy himself that economy is practised in the matter of all purchases;(h)satisfy himself that all accounts and registers are maintained according to the rules in force, that proper arrangements are made for the sale custody of all records, and that due regard is paid to all requirements of the law and rules made thereunder; and(i)record his opinion of the manner in which the jail is administered, the extent to which officers appear familiar with their duties, together with any suggestions he may wish to make and any orders he may desire to issue to the Superintendents.
