Section 2(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(1)(a)The Inspector General shall inspect a prison including the prison hospital not less than once in six months.(b)During the inspection, he shall notice failure of any Officer to comply with any of the provisions of the statutes, statutory rules, executive orders of the Delhi Administration and observations made by the Lieutenant Governor and himself during the earlier inspection and proceed to punish such an Officer forthwith.(c)During the inspection, he shall notice the failure of any prison Officer to inspect the prison as laid-down in these rules and shall punish such officer forthwith.(d)During the inspection, he shall prepare a list of the unconvinced prisoners who are confined in the prison for more than three months and shall furnish a copy of the same without any comment to (i) Chief Justice Delhi High Court, (ii) Sessions Court and (iii) Delhi Administration.(e)A copy of the inspection report of the Inspector General shall be sent to the Chief Secretary of the Delhi Administration.
