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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(3)(d) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(d)The Deputy Inspector General shall note action taken on the inspection reports of the Inspector General and Additional Inspector General, inquire into the reasons of non-compliance, if any, and shall include his findings in his inspection report. In the event of non-compliance without sufficient reason, he shall prepare charge-sheet against the Officer concerned on the spot and shall proceed or cause proceeding against the Officer immediately.