991. Classification of letters and correspondence.
- The Superintendent shall exercise his discretion as to the classification of letters and correspondence for preservation, except -(a)letters relating to standing orders,(b)important public works and manufacturers,(c)the acquisition and renting of land,(d)any permanent charges upon Government, and(e)escape when the prisoner is not recaptured, of which shall be permanently preserved.Correspondence relating to persons granted gratuities shall be destroyed after ten years.
