Section 375 in Bharatiya Nagarik Suraksha Sanhita, 2023
375. Power of State Government to empower officer in charge to discharge.
The State Government may empower the officer in charge of the jail in which a person is confined under the provisions of section 369 or section 374 to discharge all or any of the functions of the Inspector-General of Prisons under section 376 or section 377.[Similar to Section 336 from Old CrPC-Also Refer]
