- Every other officer of a prison, not mentioned in sections 9 to 12, shall obey the chain of command as fixed by rules made under this Act or by the Inspector General, and shall, -(a)if he is not subordinate to the Jailer, be subject to the control of the Superintendent, and perform such functions as may be prescribed by rules made under this Act or entrusted by the Superintendent;(b)if he is subordinate to the Jailer, be subject to the control of the Superintendent and also of the Jailer, and perform such functions as may be prescribed by rules made this Act or entrusted by the Superintendent or entrusted by the Jailer subject to the general or special orders of the Superintendent.
