- An inmate whose sentence of death becomes final, conclusive and executable without any further scope of annulment by any judicial or constitutional procedure shall be confined in a cell or room apart from other inmates and shall be placed by day and night under the watch of an officer of the prison, but shall not be secluded from communication with, and sight of, other inmates, or, unless special circumstances exist, be debarred from having his meals in association of one or more other inmates.
