(1)The Superintendent of a subsidiay jail situated in a sub-division shall be the office incharge of such sub- division, but when the subsidiary jail is at the headquarters of a district the Superintendent shall be a Magistrate not below the rank of Extra Assistant Commissioner and shall be specially appointed to the charge by the District Magistrate.(2)During the absence from any cause of the Sub-Divisional Officer or Magistrate in charge, the next Senior Magistrate available, or other official approved by the District Magistrate shall perform the duties of Superintendent.
