385. Meetings of Board of Visitors and visits to prisons.
(1)The Chairman shall convene a quarterly meeting of the Board in the months of January, April, July and October to carry out the duties specified in these rules.(2)Monthly roster of visits.- The Chairman of the Board of Visitors shall make a monthly roster of visits to be paid by the members of the Board to the prison, in consultation with Superintendent. When a non-official member of the Board of Visitors visits a prison, he shall be accompanied by at least one or more official or non-official members.(3)The Chairman shall also likewise arrange for the periodical inspection of women's wards in a prison by lady visitors.(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.(5)No visitor shall nominate a substitute to function in his place for the purpose of these rules.
