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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(3)(c) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(c)The Deputy Inspector General shall be specifically responsible for inspecting the Offices of the Superintendent and the Resident Medical Officer so as to satisfy himself that all Office procedures, store keeping, cash handling, remission given to the prisoners, admission of prisoners, release of prisoners, and like matters have been done meticulously in accordance with the provisions of law, rules, executive orders and by applying good judgment.