Section 2(3) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(3)(a)The Deputy Inspector General shall inspect a prison including the prison hospital not less than once in four months.(b)The contents of rules 2(2) (a) and (b) shall apply mutatis mutandis during the inspection by the Deputy Inspector General. Two copies of the inspection report shall be submitted to the Additional Inspector General.(c)The Deputy Inspector General shall be specifically responsible for inspecting the Offices of the Superintendent and the Resident Medical Officer so as to satisfy himself that all Office procedures, store keeping, cash handling, remission given to the prisoners, admission of prisoners, release of prisoners, and like matters have been done meticulously in accordance with the provisions of law, rules, executive orders and by applying good judgment.(d)The Deputy Inspector General shall note action taken on the inspection reports of the Inspector General and Additional Inspector General, inquire into the reasons of non-compliance, if any, and shall include his findings in his inspection report. In the event of non-compliance without sufficient reason, he shall prepare charge-sheet against the Officer concerned on the spot and shall proceed or cause proceeding against the Officer immediately.
