5. [Inspector General] [Substituted by Act II of 185, section 2.].
- The [Inspector General] [Substituted by Act II of 185, section 2.] shall exercise, subject, to the orders of [the Government] [In section 3(1), 5, 6, 7, 11(2), 38, 41, 46, 56, 59, 60 and 62 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.], the general control and superintendence of all prisons situated in the State.
