(a)The experts shall (i) test F.P. slips prepared by proficients, see that all particulars recorded thereon are correct and complete, especially details of previous convictions, and note and initial the work "tested" in the jail admission register, on the back of the P.R. slip, and on the history ticket; (ii) prepare fresh F.P. slips of prisoners whose slips bear blurred or indistinct impressions; (iii) see that finger-prints have been taken of all P.R. prisoners, and that the necessary endorsements have been made on the P.R. slips and history ticket, and in the jail admission register; (iv) see that, in the case of prisoners transferred to other jails, P.R. slips or untested F.P. slips have been forwarded to the districts concerned; (v) see that, in the case of admission by transfer, P.R. slips or untested F.P. slips have been duly received; (vi) scrutinize the Court conviction register, the register of unidentified prisoners, the book of P.R. slips, the despatch cheque book and the files of jail parade reports and release notices, and see that all necessary steps in respect of these records have been duly taken. All errors and omission shall be brought to the notice of the Superintendent.(b)The experts shall instruct local officers in taking and deciphering finger-prints.
