Section 2(5) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(5)(a)The Resident Medical Officer shall inspect a prison, the prison hospital and his own office once every month. He shall confine his observation to medical and sanitation matters only.(b)The contents of the sub-rules (3) (d) and 4 (b), (c) and (d) shall apply mutatis mutandis during the inspection of Resident Medical Officer,Provided that the action indicated in these sub-rules shall relate to medical and sanitation matters and to Medical Officer and his staff;Provided further that prior to framing charge against the medical staff the Superintendent shall be consulted;Provided that no consultation with the superintendent shall be necessary if violations of medical procedure on medical ethics are observed.
