Section 126 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
126. The general duties of convict officer.
(1)The general duties of a convict-watchman shall be to(a)patrol the inside of wards and assist in maintaining discipline and order at night;(b)prevent prisoners leaving their berths except with permission and for a necessary purpose;(c)count the prisoners in his charge frequently, satisfy himself that all are present, and reply when challenged by the outside patrol;(d)prevent, as far as lies in his power, any breach of jail rules by any prisoners it the charge. and to report the same;(e)report cases of sickness and use of the latrine otherwise than at the times specified in that behalf;(f)assist in quailing any disturbance and, in case of necessity, defend any official;(g)perform such task as may be allotted to him during the day and render all proper assistance to the warder in charge of his gang;(h)when so required, act as a messenger within the jail walls and escort prisoners from one part of the jail to another;(i)within the jail walls and prevent prisoners from lurking near them;(2)The duties of a convict oversee the jail to(a)perform all or any of the duties of a convict-watchman which it may at any time be his duty to perform;(b)when so required, patrol the outside of wards at night, in the manner prescribed for warders;(c)see that prisoners keep themselves clean, wash and fold their clothing properly and keep their feeding utensils and fatters clean and bright.(3)The duties of a convict-warder shall be to(a)perform all or any of the duties of a convict-overseer which it may at any time be his duty to perform;(b)take charge of a certain number of subordinate convict-officers and prisoners inside the jail and see that the duties assigned to such subordinate officers and prisoners respectively, are properly performed; and to(c)take charge of a section of the jail or a workshop enclosure, maintain order and discipline amongst its occupants, exclude therefrom prisoners who are not, and detain therein-prisoners who are, in his charge.
