(1)A prisoner who is a member of criminal tribe, or a prisoner who is a Police-registered criminal, not being a native of the province in which he is undergoing sentence, may be removed by order of the Inspector-General of Prisons of the province 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 province to which a prisoner is removed. Provided that if a Local Government appoints any prison or prisons as receiving depots for prisoners removed from other provinces, orders made under this rule shall in each case direct that the prisoners be removed to such prison.
