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NCT Delhi - Section

Section 21 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

21. Jail business to be transacted on jail premises.

- The Superintendent shall ordinarily transact all business relating to the jail on the premises thereof, and shall not otherwise than in cases of necessity or emergency, require the attendance of the Deputy Superintendent or Assistant Superintendent at any place without any beyond such premises.