89. Reports and statistics to be supplied by Superintendent.
(1)The Superintendent shall, from time to time, regularly and punctually submit to the Inspector-General all such statements or periodical -(a)returns of statistical information;(b)statements of account in respect of receipt, expenditure and property;(c)bills, vouchers and other original documents;(d)reports and other information;as that officer may, at any time, by general or special order in that behalf, prescribe, or as may be required by any of the provisions of these rules or of the orders of the State Government.(e)provided that the Superintendent of each Central and District Jail shall send personally a monthly report to the Inspector-General of Prisons giving his personal overall assessment of the working of the jail. The report should be based on weekly and monthly meetings.(f)The Superintendent shall keep one hour from 11.30 A.M. to 12.30 P.M. for interview to the subordinate officials. During this time each individual official shall have free access to the Superintendent for redressal of personal grievances.(i)A meeting of clerical and executive staff shall be held once a month in which difficulties of each individual is heard and remedial measures taken. Any suggestion/request for the improvement in office, as well as general working of the jail be encouraged.(ii)A weekly meeting of Gazetted staff and Medical Officers shall be convened and suggestions regarding working of administration shall be discussed and policies formulated for efficient running of administration of the jail.Note. - Record for all such meetings shall be kept and submitted to the Inspector-General of Prisons at the time of his visit to jail concerned.(2)As soon as convenient, may be after the close of but not later than the thirtieth day of April, in each year, the Superintendent shall furnish the Inspector-General with a report on the administration of the jail during the preceding year. Every such report shall be in such form and shall contain such statistical, and other statements and returns as the Inspector-General may, from time to time prescribe in that behalf:Provided that every such report shall notice and explain all events of importance which have occurred in the jail during the year under-report, and all material differences in the vital, financial and other statistics, between the year reported on and the year immediately preceding the same.(3)The annual report shall be forwarded to the Inspector-General -(a)In the case of a Central Jail - through the Commissioner of the Division; and(b)In the case of any other jail - through the District Magistrate.Note. - The annual report should be written on half margin foolscap.
