(4)Notwithstanding anything contained in sub-rule (2) and (3):(a)any visitor may visit any prison for which the Board (of which he is the member) is appointed on any day at any time during the day in addition to his or her weekly visit arranged by the Chairman under sub-rules (2) or (3).(b)An ex-officio visitor whose headquarter is situated at a place other than the place where a meeting of the Board is held or the prison is situated, may not attend the quarterly meetings or pay weekly visits as arranged by the Chairman but such visitor shall so far as is practicable visit the prison in the course of inspection tour of his subordinate offices located at the place where the prison is situated.
