Section 4 in Punjab Prisoners (Attendance In Courts) Rules, 1969
4. How a declaration that person confined in prison is unfit to be removed is to be made.
[Sections 6 and 9(2)(b)]. - When the person named in any order made under section 3 appears to be unfit to be removed for reasons given in section 6, the Superintendent of the Prison in which he is confined shall apply to the District Magistrate, within the local limits of whose jurisdiction the prison is situated, and if such Magistrate by writing under his hand, declares himself to be of opinion that the person named in the order is unfit to be removed for reasons mentioned in section 5, the Superintendent of the Prison shall abstain from carrying out the order and shall send to the court from which the order had been issued a statement of reasons for so abstaining.
