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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(1)The Deputy Superintendent shall be responsible for the receipt, issue, safe custody and due application or disposal of all stores, machinery, tools, plant, raw-materials, manufactured goods and all other articles of whatever kind for the time being in the jail and the property of the Government, and he shall maintain or cause to be maintained, proper accounts and registers thereof. He shall take stock frequently, and shall from time to time examine and verify the accounts and registers maintained.Note: Stock should be taken of the articles in the "Issue" godowns once a month,