79. Transfer from one prison to another in the State.
(1)The State Government or, subject to its general or special directions, the Inspector General may, by general or special order, direct any inmate to be transferred from one prison to any other prison in the State :Provided that when an order is made under this section directing an undertrial inmate to be transferred from one prison to any other prison, intimation about such order shall be immediately communicated to the Court by whose warrant or order the inmate is committed to prison, together with a commitment to produce him in that Court on the date fixed for his production.(2)The Superintendent of the prison to which any person is transferred under sub-section (1) shall receive and detain him, so far as may be, according to the exigency of any writ, warrant or order of the Court by which such person has been committed, or until such person is discharged or removed in due course of law.
