Section 3(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)Subject to the provisions of this rule, no prisoner from one prison to another prison inside Delhi shall he removed by a Superintendent without previous sanction of the Inspector General of Prisons.Provided that no such sanction shall be necessary.(a)in any case which in the opinion of the Superintendent is emergent;(b)in the following cases, that is to say :-(i)Removal of prisoners according to classification of prisoners as per standing orders in force ;(ii)Removal of prisoners on urgent medical grounds
