Section 23 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
23. Superintendent to inquire into all prison offences and record punishments.
- The Superintendent shall hold an inquiry touching every offence committed or alleged to have been committed by a prisoner and punish for such offence in the manner in that behalf provided in the law and rules relating to punishment. He shall record, with his own hand, all orders for punishment and 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.
