Section 5 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
5. Additional Inspector General of Prisons.
(1)The Additional Inspector-General shall be appointed as the Head of Department within the necessary provisions of Delegation of Financial Power Rules, when the Inspector-General relinquishes that charge on being appointed as the Ex-officio Special Secretary and shall exercise all the powers as enumerated in Schedule V of Delegation of Financial Power Rules excluding the ones not delegated to him by the Administrator by Special orders.(2)The Additional Inspector General shall be the Principal Staff Officer of the Office of the Inspector General and shall officiate and perform all duties of Inspector-General in latter's absence on leave or on duty outside Delhi, or otherwise.(3)The Additional Inspector General shall be In-charge of budget, expenditure, purchases, contracts and other similar matters concerning the Department of Prisons but shall not re-appropriate any fund from one sub-head to another without the prior permission of Inspector-General or Administrator as the case maybe. In the beginning of each financial year he shall allocate funds to the Superintendent and the prison hospital with the prior approval of the Inspector General.(C)Deputy Inspector-General :
