462. Prisoner not to be transferred pending appeal.
(1)With the exception of such classes of prisoners for whom transfer orders are from time to time issued, convicts who have not completed their term of appeal without appealing or until their appeal have been disposed of should not ordinarily be transferred to another jail without the special sanction of the Inspector-General.(2)In case a prisoner is transferred under Sub Clause (1) the jail to which he is so transferred shall be communicated to the appellate court.
