Clause Fifth Section VIII Regulation XV. 1803 and Sections II and III Regulation X. 1832 of the Madras Code; so-much of Section. XLIX Act VII of 1843 as authorizes Sessions Judges to visit the Gaols therein mentioned and to pass orders regarding the treatment or accommodation or security of the prisoners; Section XXXII Regulation VII. 1802 of the said Code; and so much of Section VII Regulation X. 1832 of the same as is referred to in Section XLIX Act VII of 1843 aforesaid; and Clause Third Section XVI Regulation XIII. 1827 of the Bombay Code; and so much of Clause Fourth Section. XXVII of the same Regulation as enacts that the Court of Sudder Fouzdary Adawlut shall furnish information to Government of the state of the Gaols in each Zillah; and Clause Fourth Section VII Regulation XIV. 1827; and Sections IV and V Regulation XVI. 1828 of the same Code are hereby-repealed.

From and after the passing of this Act the control of all Gaols in each of the said Presidencies shall be vested in the Governor in Council; and it shall be lawful for the said Governor in Council; with the previous sanction of the Governor General of India in Council to the creation of the office, to appoint such person or persons as he shall think fit, to inspect and superintend the said Gaols, subject to the orders of the said Governor in Council, and to vest in such person or persons such power and authority for the purposes aforesaid as to the said Governor in Council may seem proper.