Section 4 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
4. Inspector-General of Prisons.
(a)The Inspector-General of Prisons shall be the Head of the Department of Prisons in Delhi and shall be responsible for all matters relating to the prison, their control and management ; funds and budget and every other matter such others that may be concerned with the Department of Prisons.(b)The Administrator may appoint the Inspector-General of Prisons as the Ex-Officio Special Secretary in the Home Department of the Delhi Administration to enable processing of cases with the Finance Department, Law Department etc., in file and expeditious issue of Government orders after approval of the Administrator.(c)When the Inspector-General of Prisons acts as the Special Secretary, he shall not act as the Head of Department within the meaning of Delegation of Financial Power Rules but may exercise, with prior sanction of Administrator, such additional powers that might have been delegated to him under rule 2 of the Delegation of Financial Power Rules, 1978.(B)Additional Inspector General:
