- [The post of Inspector- General of Prisons is reserved for an Officer of the Indian Medical Service, who shall be appointed thereto by the Governor-General in Council in accordance with Regulation 5 of the Regulations] [Enclosure to the Government of India Deptt. of Education, Health and Lands Letter No. 430 dated the 5th July, 1923 P.G. No. 37043 (H. Jails) dated 12th December, 1930.] framed by the Secretary of State of India in Council under Rule 12 of the Devolution Rules. In recommending an appointment to the office of Inspector-General the Local Government will give its preference to a Commissioned Medical Officer who has been employed in charge of a Central Jail, provided a suitable officer is available.
