1142. Power of Inspector-General to extend period of detention.
- The Inspector-General may, for any sufficient reason, and for such period as he may consider necessary, authorize the detention in any subsidiary jail of -(a)all or any convicts whose sentences do not exceed three months,(b)any convict irrespective of the term of his unexpired sentence whose services may be required in the subsidiary jail, or(c)any convict who on account of illness is, in the opinion of the medical officer, unfit to be transferred or whom the Superintendent considers it undesirable to transfer for other reasons.
