Section 34(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(1)The Superintendent shall, from time to time, regularly and punctually submit to the Deputy Inspector General all such special or periodical:(a)returns of statistical information ;(b)Statements of account in respect of receipts, expenditure and property;(c)bills, vouchers and other original documents;(d)reports and other information.
