(2)Subject to the orders, and under the control of the State Government, any person who is detained in custody in a person pending inquiry or trial or otherwise under any writ, warrant or order may, by order, be directed to be removed,-(a)from one subsidiary jail to another subsidiary jail in the district, by the Collector of the district;(b)from one subsidiary jail to another subsidiary jail within a sub-division, by the Sub-Divisional Officer;(c)from a subsidiary jail in one district to a subsidiary jail in another district, by the Collector of the district from which the person is removed with the consent of the Collector of the other district; and(d)by the Inspector General of prisons,-(i)from one central jail to another central jail or to a district jail or a subsidiary jail, or(ii)from one district jail to another district jail or a central jail or a subsidiary jail, or(iii)from one subsidiary jail to another subsidiary jail or to a district jail or a central jail.
