Section 58 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
58. Duties of Deputy Superintendent, in regard to execution of sentences.
- It shall be the duty of the Deputy Superintendent:(a)to cause all lawful warrants and orders of commitment to be duly obeyed and carried into effect;(b)on the admission of every prisoner, to cause his name to be duly entered in the register of releases under the date on which such prisoner is, in due course of law, entitled to be released ;(c)to give effect to all remissions of sentence lawfully earned or granted, and from time to time, to revise and enter the correct date of release in the register of releases ;(d)to take all measures that may be necessary or expedient in order that no 'prisoner shall be released before he is legally entitled to be so 'released or detained in confinement after the date on which he is so entitled to be released ;(e)to bring up every prisoner who is liable to undergo the punishment of whipping, on the proper day, before the Superintendent, and(f)to give effect to the sentence of solitary confinement awarded to prisoners in due course of law.
