156. Transfer of habitual offenders to Central Prison.
(1)The Superintendent shall forward to the Inspector General a quarterly progress report in respect of every habitual offender confined in a Central Jail. After completion of one year, the case of every such prisoner shall be reviewed by the Inspector General. If the prisoner has shown sufficient progress and improvement in his behaviour and discipline, the Inspector General may issue orders transferring him to another Prison. Where a prisoner's behaviour and discipline is extraordinarily satisfactory, the Inspector General may issue orders transferring the prisoner to another Prison even before the completion of one year.(2)Cases of prisoners who continue to remain, at a Central Jail for more than a year shall be reviewed by the Inspector General every six months.
