Section 13 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
13. Convict to be transferred to undergo sentence.
- Superintendent may initiate removal of the following classes of convicts through the Inspector General to be transferred to the prison of another State/Union territory.(a)convicts whose transfer is necessary to relieve or prevent overcrowding;(b)convicts with special qualifications, when their services are required elsewhere;(c)convicts with influence in the district in which they are confined or who are violent or dangerous characters;(d)convicts whose transfer is necessary for the benefit of their health;(e)convicts whose transfer for any other reason is necessary or desirable.
