653. Conditions for the award of gratuities for Industry.
(1)The Superintendent may, subject to the limits of -(a)the grant made for the purpose, by the Inspector-General, in respect of the Jail, and(b)the maximum monthly limit in respect of individual prisoners prescribed by the Inspector-General,grant to any convict a gratuity in money in respect of extra quantity of superior quality of any work done by such convict, or of his being employed to teach any handicrafts.(2)No gratuity under this rule shall be granted to any convict-warder for the time being in receipt of a gratuity under the rules regulating the grant of gratuities to convict-warders.
