Section 97 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
97. Powers to fix scale of prison clothing and bedding.
- The Inspector General shall, with the previous sanction of the Administrator, fix the scale of clothing and bedding and other necessaries of equipment to be provided in respect of each class of prisoners, and may, with the like sanction, from time to time -(a)vary the scale of clothing and bedding generally, or that prescribed in respect of prisoners of any class ;(b)prescribe a special scale in respect of the prisoners confined in any jail or in the jails situate within any specified local area ;(c)prescribe a special scale in respect of any period or periods of time or during any season of the year ; and(d)vary the shape, size, material or quality of any article prescribed in any scale of clothing or bedding.
