(9)Every visit should take place in the presence, but not within the hearing of a Borstal Official, who shall if he observes anything unusual and irregular at once put an end to the visit and immediately make a report to the Superintendent.Note - The term "friend or relative" as applied to a prospective interviewer of inmates and as occurring in rule 15 is to be literally and strictly interpreted that is to say, no one should be allowed an interview with an inmate, who is entitled under the rules to interview unless he can submit proof of a personal and intimate acquaintance or of near relationship. In the case of a relative the nature of relationship should be ascertained.
