Section 39(2) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(2)The Medical Officer shall, from time to time, in complying with the provisions of sub-section (2) or sub-section (3) of section 35 of the Prisons Act, 1894, cause to be entered in the history-ticket of every prisoner, any direction, as to the employment of such prisoner or the class of form of labour on which he is to be employed, which he may deem fit to give.
