Section 127 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
127. A convict officer permanently incapacitated, may be reduced.
- Should a convict-officer, from any cause, at any time become permanently incapacitated foe all or any ?of the duties required of him, the Superintendent may, with the sanction of the Inspector-General reduce him to the next grade (if any) the duties of which the is, capable of performing or remove him from office.
