79. Superintendent to enquire into all prison offences and record punishments.
- The Superintendent shall hold an enquiry touching every offence committed or alleged to have been committed by a prisoner in the jail in a quasi-judicial manner recording the statements of all concerned witnesses, giving full opportunity to the offender for his defence. Confessional statements of the offender should also be recorded in the presence of two witnesses. Finding and punishment in the manner provided in law should be recorded after applying judicious mind by the Superintendent jail in his own hand in the prisoner's history ticket. Complete enquiry file, findings and the punishment awarded shall be forwarded to the District and Sessions Judge for obtaining judicial appraisal. Where such intimation on account of emergency is difficult such information should be given within two days of action. The Superintendent shall satisfy himself that every punishment so ordered, is duly carried into effect in accordance with law.Provided that if from any cause the Superintendent is, at any time, physically incapacitated from making such record, he shall cause the same to be made in his presence and under his directions.Note. - The orders of punishment shall be copied into prescribed register of punishment by a subordinate officer (Register No. 5)
