Section 130 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
130. Prisoners to be treated with tact, humanity and strict impartiality.
- Every officer of a jail shall at all times avoid all conduct calculated to unduly irritate or annoy any prisoner and shall treat every prisoner with tact, good temper, humanity and strict impartiality, and shall listen, without displaying impartiality or irritation, to every complaint or report which any prisoner may at any time make to him, and shall show all such kindness and consideration to every prisoner as is compatible with a firm and effective discharge of his duties, subject to the foregoing provision of the rule every such officer shall firmly and fully maintain strict discipline and enforce all laws, rules, regulations, directions and orders for the time being in force and applicable to the discharge of all or any of the duties appertaining to his office.Note: It is important that every complaint made by a prisoner should be heard with attention in order that, if well founded, the grievance complained of may be redressed or remedied, and that in no case should any just cause for discontent be allowed to remain.
