(1)A prisoner who is a police registered criminal, not being a native of the State in which he is undergoing sentence, may be removed by order of the Inspector-General of Prisons of the State in which he has been undergoing sentence, at any time not exceeding two months prior to his release, either to the prison of the district to which he belongs or to the prison nearest to his native place. Notice shall in each case be given to the Inspector-General of Prisons of the State to which a prisoner is removed. Provided that, if a State Government appoints any prison, or prison as receiving depots for prisoners removed from other States, orders made under this rule shall in each case direct that the prisoners be removed to such prison.
