(1)The 3 [State Government] may, by general or special order, provide for the removal of any prisoner confined in a person(a)under sentence of death, or(b)under, or in lieu of, a sentence of imprisonment or transportation, or(c)in default of payment of a fine, or(d)in default of giving security for keeping the peace or for maintaining good behaviour, to any other prison in [the State [- - -] [Substituted by A.O. 1937.].]
