Section 4(c) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(c)When the Inspector-General of Prisons acts as the Special Secretary, he shall not act as the Head of Department within the meaning of Delegation of Financial Power Rules but may exercise, with prior sanction of Administrator, such additional powers that might have been delegated to him under rule 2 of the Delegation of Financial Power Rules, 1978.(B)Additional Inspector General:
