394. Visits to prisons by persons other than the Prison Officers and Visitors.
(1)Save as hereinbefore provided and subject to the provisions of sub-rules (2) and (3), no person other than a prison officer or a visitor shall be allowed to enter a prison without the previous permission of the Superintendent or the Inspector General. A Jailor shall accompany every such person.(2)A postgraduate research student may, with the previous permission of the Government, be permitted to visit a prison for research purposes only but under such supervision of the prison personnel, as the Superintendent may consider necessary.(3)An accredited Non-Government Organization or person, engaged in the field of social work may be permitted to visit a prison after due scrutiny and with the prior permission of the Inspector General or the Government, to conduct courses /schemes in the jails for the purpose of reformation and rehabilitation of the prisoners for a period of one year at a time:Provided that, the Inspector General or the Government shall withdraw such permission, if activities of such organization or person are found to be detrimental to the security of prison or safety of the prisoners.
