Section 268(1) in The Code of Criminal Procedure, 1973
(1)The State Government may, at any time, having regard to the matters specified in sub-Section (2), by general or special order, direct that any person or class of persons shall not be removed from the prison in which he or they may be confined or detained, and thereupon so long as the order remains in force, no order made under Section 267, whether before or after the order of the State Government, shall have effect in respect of such person or class of persons.
