159. Residence of officers in quarters provided at the Jail.
(1)Residential quarters shall ordinarily be provided at each Jail for the Deputy Superintendent, Assistant Superintendent, Medical Subordinate, dispensers and the staff of warders.(2)Every officer of a Jail for whom any residential quarters shall at any time be provided at such Jail, shall reside therein.(3)Every officer for whom no residential quarters are available at any Jail, shall (except in the case of Medical Subordinates holding dual appointments) reside, within such distance of the Jail as the Superintendent may from time to time in his discretion, fix in that behalf.
