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NCT Delhi - Act

Delhi Classification of Prisons Rules, 1988

DELHI
India

Delhi Classification of Prisons Rules, 1988

Act 9 of 1894

  • Published on 18 April 1988
  • Commenced on 18 April 1988
  • [This is the version of this document from 18 April 1988.]
  • [Note: The original publication document is not available and this content could not be verified.]
Delhi Classification of Prisons Rules, 1988Published vide in Delhi Gazette, Extraordinary Part 4, No. 76, dated 18th April, 1988 vide notification No. F. 9(75)/87-Home (General)(1), in exercise of the powers conferred under Prisons Act, 1894 (Act 9 of 1894) by the Administrator of the Union Territory of Delhi.Rule

1. Short title and commencement.

(1)These rules may be called Delhi Classification of Prisons Rules, [1988]. [Published in Delhi Gazette, Extraordinary Part IV, No. 76, dated 18th April, 1988 vide notification No. F. 9(75)/87-Home (General)(I), in exercise of the powers conferred under Prisons Act, 1894 (Act IX of 1894) by the Administrator of the Union Territory of Delhi.]
(2)They shall come into force at once.

2. Three kinds of Jails.

- Jails shall be of three kinds, namely, Central Jails, District Jails and Special Jails:(a)'Central Jail' — means any prison in which convicted criminals, under trial prisoners or persons detained under any specific Act/Ordinance/Orders, as the case may be are received/kept for the purpose of undergoing theirsentence or for the purpose of judicial custody and/or detention under any Specific Act/ Ordinance/Orders, as the case may be.(b)'District Jail'. — All Jails, other than 'Central Jails' and 'Special Jails' shall be deemed to be 'District Jails'.(c)(1) Administrator may from time to time, in its discretion, declare any jail to be a 'Special Jail' for the purposes of these rules, or establish a Special Jail at any place.
(2)No Jail shall be deemed to be a -'Special Jail' within the meaning of these rules, unless it has been declared to be so or established as such under sub-rule (c) (1).

3. Inspector General of Prison.

- The Inipector General of Prisons appointed under the Prison's Act, 1894, subject to the orders/directions of the Administrator shall exercise general Control and superintendence over all classified Jails in Delhi.

4. Addl. I.G. of Prisons, and D.I.G. of Prison.

- Additional I.G. of Prisons and D.I.G. of Prisons shall assistthe I.G. of Prisons and exercise all such powers and perform such duties as may be delegated to them by the Inspector General of Prisons from time to time with prior approval of the Administrator, wherever necessary.

5. Superintendents of Prison.

- For each classified Jail, there shall be a Superintendent who will be assisted in the management of Prisons by such staff as may be specified by inspector General of Prisons with the prior approval of Administrator.