(1)It shall be the duty of Matron and Lady Wardens to maintain discipline in the Women's section of the prison. They shall take care that no woman prisoner leaves the women's section of the prison unless accompanied by a duly authorised officer of the prison. As far as possible, a matron shall accompany the women prisoners, but if male jail guards are required to accompany them, not less than two guards shall accompany them.(2)No woman prisoner shall be removed from the women's section of the prison, except with the special permission of the Superintendent and for the purpose of interview, release, or transfer.(3)No male prisoners shall be allowed to enter a women's section of the prison on any account. All menial duties connected therewith shall ordinary be carried out by women prisoners and all refuse matter shall be placed at stated hours outside the women's section of the prison for being carried away by male prisoners. In prisons where women prisoners are not prepared or who cannot be compelled to do conservancy work, that work may be performed by male convicts under the supervision of a Jail Guard, in the presence of the Matron.(4)Women prisoners shall not ordinarily be taken out of the women's section of the prison for the purpose of -(i)verifying their property,(ii)communicating the results of appeals made, if any, or(iii)reading their letters.
