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[Cites 0, Cited by 0] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(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;