42. [ When District Magistrate is unable to visit Jail. [Part II, Rule 24.]
- In the absence of the Magistrate of the district from headquarters, or in the event of that officer being at any time unable from any cause to visit the Jail in the manner in these rules prescribed in that behalf, he shall depute a Magistrate subordinate to him who is available for the duty, to visit and inspect the Jail on his behalf. Any officer so deputed may, subject to the control of the Magistrate of the district, exercise all or any of the powers by the Prisons Act, 1894, or these rules, conferred upon the Magistrate of the district.]
