68. Preparation, custody and management of History Tickets.
(1)Every prisoner shall, immediately on his admission into prison, be provided with a History Ticket in Form No. XXV which shall be maintained, in the manner hereinafter provided, throughout the period during which such prisoner remains in confinement.(2)Every History Ticket shall contain the following particulars:(i)The name, prisoner number and other particulars necessary for the identification of the prisoner;(ii)A brief entry of every order passed and direction given relating to, and punishment inflicted on, the prisoner;(iii)A brief record of every other occurrence of any importance, affecting the prisoner, which takes place while he remains in confinement.(3)The History Ticket of every convict shall also contain the following:(i)The nature of the offence of which he has been convicted and the provision of the law applicable thereto;(ii)The date, nature and extent of the sentence passed.(4)Every entry made on the History Ticket shall be done at the time of, or as soon as possible after, the occurrence of the event to which it relates, and shall be dated and signed by the officer who makes it.(5)Subject to the requirements of this rule, the Inspector General may, from time to time, get History Tickets made.(6)A duplicate History Ticket will be issued when original History Ticket is lost. The new History Ticket will be marked duplicate and signed by competent authority. The ticket will be reconstructed by registering all previous entries.(7)In the heading of the History Ticket of every prisoner, the Medical Officer shall enter, or have entered under his supervision the following:(i)The prisoner's weight on admission;(ii)His state of health; whether tested for H.I.V.?(iii)The class of labour for which he is fit, if sentenced to labour;(iv)Whether he has been protected by vaccination or inoculation for smallpox.(8)The Medical Officer shall also subsequently enter, or have entered the following:(i)Details of the vaccination given and the result;(ii)Admission to and discharge from hospital on every occasion, with the disease for which admitted;(iii)Admission to and discharge from the convalescent group;(9)The Medical Officer shall himself enter such other directions or recommendations, as he may from time to time consider necessary, for the maintenance of the health of the prisoner.(10)Following particulars to be entered on the History Ticket of every prisoner as may be applicable -(i)The date of admission into prison;(ii)The number and name of every article of clothing and equipment issued on admission and later;(iii)The particulars of the nature of the work and task in weight, number or measurement, to which the prisoner is put;(iv)Every change of work or task for reasons other than medical;(v)Any complaint made by the prisoner of sickness or report of his sickness;(vi)The action taken on any direction or recommendation of the Medical Officer or Medical Subordinate;(vii)Application for a copy of judgement, if the prisoner desires to appeal;(viii)Receipt of the copy of judgement;(ix)Dispatch of appeal;(x)Substance of the order of the appellate court;(xi)The fact of an appeal not having been made before the expiration of the term allowed for appealing;(xii)The amount of remission awarded quarterly;(xiii)The total remission in days earned up to the end of the last quarter;(xiv)Every prison-offence alleged to have been committed;(xv)Every interview allowed and the receipt or dispatch of private letters;(xvi)Dispatch to a court, or transfer, discharge, escape or death;(xvii)Any recommendation of the in-charge of the prison industry or works or of the Assistant Superintendent;(xviii)Action taken on any order entered by the Superintendent;(xix)The fortnightly or weekly measurement of weight;(xx)The number of cell in which placed on account of warrant confinement;(xxi)The total confinement undergone on warrant on each occasion of removal, etc.;(11)Entries regarding point (i), (ii), (iii) (v), (vii), (viii), (ix), (x), (xi), (xii), (xiii), (xiv), (xv), (xvi), (xvii), (xix), (xx) and (xxii) above may be entered by the Assistant Superintendent and the duty of making entries regarding point (iv), (vi), and (xviii) shall be performed by the Superintendent or he may delegate powers thereof, to an officer not below the rank of Assistant Superintenent.(12)On the History Ticket of every convict, the Superintendent shall record(a)Any special order he may have to give related to any prisoner, e.g. the imposition or removal of hand-cuffs, permission to hold an interview or write a letter, separation by night;(b)The award of every punishment;(c)Sanction for employment on extra-mural work;(d)The award of special remission.(13)The History Ticket of each prisoner shall be kept in a proper receptacle by the Assistant Superintendent in whose charge the prisoner is placed, and shall be produced by him whenever required by any officer of the prison. At the weekly parades, each prisoner shall hold his ticket in his hand for inspection. The History Ticket shall be produced, with the prisoner, whenever he is reported for an offence, or is brought before the Superintendent or Medical Officer for any reason.Note 1. - Every under-trial and civil prisoner may be allowed to retain possession of his History Ticket.Note 2. - At weekly inspections, the tickets will be issued just before and removed immediately after the inspection of the Superintendent.(14)The History Ticket of every prisoner shall be retained in safe custody -(i)in the event of his escape, for one year;(ii)in the event of his release, for one year;(iii)in the event of his death, for two years after it occurs; and(iv)in the event of release on bail, for a year after the result of appeal is known.
