Section 2(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)(a)The Additional Inspector-General shall inspect a prison including the prison hospital not less than once in six months so that the prison is inspected every quarter either by the Inspector General or by the Additional Inspector-General.(b)The contents of rules 2(1) (b), (c) and (d) shall apply mutatis-mutandis during the inspection of the Additional Inspector General. The inspection report shall be submitted to the Inspector General (Prisons).(c)Additional Inspector General shall be specifically responsible for inspecting the financial workings of the prison, audit-report and money transactions of all kinds.(d)Additional Inspector General shall carefully examine and review all cases of furlough and parole during his inspection.
