(1)All prisoners, before being removed to any other prison, shall be examined by the Medical Officer/Female Officer, as the case may be.(2)No prisoner shall be removed from one prison to another unless the Medical Officer/Female Medical Officer certifies that the prisoner is free from any illness rendering him unfit for removal.(3)No prisoners shall be discharged against his will from prison if labouring under any acute or dangerous distemper, not until, in the opinion of the Medical Officer/Female Medical Officer, such discharge is safe.(4)The Superintendent may leek orders, as soon as possible from the court of Chief Metropolitan Magistrate regarding further detention of a prisoner whose release orders have been received in local cases and against whom a production warrant from an outside court has been received by the Superintendent.
