Prisoners may be transferred from one prison to another for the following reasons: -(i)for custody and treatment in a suitable institution in accordance with the classification procedure,(ii)for attendance in court for the purpose of standing trial or giving evidence,(iii)on medical grounds,(iv)on humanitarian grounds, in the interest of their rehabilitation,(v)for post-release vigilance by the police,(vi)for providing essential services,(vii)on grounds of security, expediency,(viii)to be nearer to his / her home district,(ix)for other special reasons.
