Section 5(3) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(3)The Additional Inspector General shall be In-charge of budget, expenditure, purchases, contracts and other similar matters concerning the Department of Prisons but shall not re-appropriate any fund from one sub-head to another without the prior permission of Inspector-General or Administrator as the case maybe. In the beginning of each financial year he shall allocate funds to the Superintendent and the prison hospital with the prior approval of the Inspector General.(C)Deputy Inspector-General :
