Section 76 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
76. Duty of Deputy Superintendent on change of Superintendent.
- When a new Superintendent assumes charge of a jail, it shall be the duty of the Deputy Superintendent to bring to his notice in writing, all orders specifically relating to the jail. In the event of any grave irregularity taking place in consequence of the nonobservance on the part of the Superintendent of any such order, the Deputy Superintendent will be held responsible unless he can show that he brought the order in question to the notice of the Superintendent.
