Section 44 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
44. Description of worklabour task to be fixed.
- Subject to the provisions of Chapter VII of the Prisons Act. i 894. the Inspector General may. with the sanction of the Delhi Administration from time to time prescribe the description of works to be carried in, and the labour tasks to be fixed in respect of each class of labour.
