33. Intimation of admission, transfer, illness and death.
(1)As soon as possible after the admission of a person in prison, the Superintendent shall send intimation to his family or nearest relative about his admission in the prison, unless the period for which the person is committed to prison is so short that such intimation cannot be reasonably expected to reach his family or nearest relative before the date on which he is due to be discharged from prison.(2)The Superintendent shall send immediate intimation to the family or nearest relative of an inmate upon transfer of the inmate from the prison or upon serious illness, serious injury or death of the inmate in the prison.
