(1)Inspector General to be the Controlling Officer and Head of Department for expenditure of prisons.-(i) Subject to the Accounts and General Financial Rules for the time being in force, the Inspector General shall exercise full control over all expenditure of a prison for which provision has been made in the budget:Provided that expenditure incurred on -(a)constructions and repairs,(b)supply of stationery, and(c)supply of medical stores, shall be regulated in accordance with the rules made in that behalf by the Government.
