Section 152 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
152. Subordinate officer not to withdraw from the service without notice.
- No subordinate officer shall, without the permission, in writing, of. the Superintendent, be at liberty to withdraw himself from the duties of his office, or. to resign his office, unless he shall have given to the Superintendent notice, in writing, for a period of not less than two months of his intention to so resign and the period of such notice shall have expired.Note: This rule merely adds to section 54 of the Prisons Act particulars showing whose permission is necessary and to whom, notice must be given in regard to the matters dealt with therein.
