Section 17 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
17. Action when a transfer order cannot be carried out.
- When an order received for the transfer of any convict cannot be given effect to owing to illness, release on appeal or other cause, the descriptive roll of the convict on which sanction to the transfer was conveyed, shall be returned to the Inspector General with an' endorsement showing the reasons why the order was not given effect to.
