(i)The department of "Prisons and Correctional Services" shall be headed by the Inspector-General of Prisons who is appointed under the provisions of Section 5 of Prisons Act, 1894. The Inspector-General of Prisons shall invariably be appointed from amongst the eligible officers of the Department. If at any time a suitable officer to head the department is not available, such officer may be taken on deputation temporarily from other services i.e. I.A.S./I.P.S.
