656. Convict to be transferred to undergo sentence.
- The following classes of convicts shall, with the sanction of the Inspector-General, be transferred, when necessary, to undergo sentence -(a)convicts sentenced to longer terms of imprisonment that the jails to which they are committed are authorised to detain;(b)convicts whose transfer is necessary to relieve or prevent overcrowding;(c)adolescent juvenile and female convicts;(d)convicts with special qualifications, when their services are required elsewhere;(e)convicts with influence in the district in which they are confined or who are violent or dangerous characters;(f)convicts whose transfer is necessary for the benefit of their health;(g)prisoner suffering from contagious diseases; and(h)convicts whose transfer for any other reason is necessary or desirable, whether owing to the insecurity of the jail, the character of the prisoner, or his possessing friends or relatives amongst the establishment.Transfer under clauses (a), (b) and (c) may be made in anticipation, when the matter is so urgent that it would be inadvisable to wait till sanction can be obtained in ordinary course.Note 1. - All male adolescent convicts under the age of 21 years with sentences of four months or over shall immediately on conviction be transferred to the Ludhiana Borstal Institution in anticipation of the Inspector-General's sanction.Note 2. All female prisoners with sentences of four months or over shall immediately on conviction be transferred to the Female Jail Ludhiana in anticipation of the Inspector-General's sanction.
