Section 6 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
6. Deputy Inspector-General of Prisons.
(1)The Deputy Inspector-General shall be the Head of Office of the Office of the Inspector General of Prisons within the meaning of the Delegation of Financial Power Rules.(2)The Deputy Inspector-General shall be a Staff Officer of the Inspector-General of Prisons and shall perform such duties as are delegated to him by the Inspector General of Prisons.(3)The Deputy Inspector-General shall be responsible for duties which are assigned to him in these rules.(D)Superintendent:
