Section 5(1) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(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.
