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Report No. 135 2.31. Jail visitors.- Apart from surprise visits by judicial officers as above, it is desirable that at stated intervals visitors appointed by Government also visit the jails, in this regard our recommendations are as under:- (1) The Central Government or the State Government (as the case may be) should, for every District or jail, appoint not less than three visitors for the purpose. Of these at least one shall be a medical officer and two shall be social workers, of whom at least one shall be a woman, wherever practicable. (2) Not loss than two visitors (out of whom at least one shall be a lady social worker) should, once in every six months, make a joint inspection of every part of the jail in the District in respect of which they have been appointed. Their function will be to ascertain the conditions prevailing therein and to check if the requisite facilities are being provided and the provisions of the law are feeing complied with and the directions given by the competent court are being carried out, regarding woman prisoners. (3) The visitors shall send the inspection report to the Sessions Judge for further action.    |
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