(1)The State Government may, by general or special order, provide for the removal of any person confined in a prison,—(a)under a sentence of death, or(b)under or in lieu of a sentence of imprisonment for life, or(c)in default of payment of a fine, or(d)in default of giving security for keeping the peace or maintaining good behaviour to any other prison in the State of Karnataka(2)Subject to the orders and under the control of the State Government, the Inspector-General of Prisons may, in like manner, provide for the removal of any prisoner confined as aforesaid in a prison in the State of Karnataka, to any other prison in the State.
