DELHI PRISONS (AMENDMENT) RULES, 2018

PREAMBLE

In the exercise of the powers conferred by Section 71 of the Delhi Prisons Act, 2000 (Delhi Act no. 2 of 2002), the Government of National Capital Territory of Delhi, as per approval of Hon'ble Minister (Home) , makes the following rules to amend the Delhi Prisons Rules, 2018, namely:--

Rule 1. Short title and commencement.

(1)     These Rules may be called the Delhi Prisons (Amendment) Rules, 2018.

(2)     They shall be deemed to have come into force with effect from 1st November, 2018.

Rule 2. Amendment of Rule 1.

In the Rule 1 of the Delhi Prisons Rules, 2018, in sub-rule (3), for the words & figures "1st November, 2018", the words & figures "1st January, 2019" shall be substituted.