188. Duty of candidates and officers to disclose relationship, etc., with other officer or prisoner.
(1)It shall be the duty of every candidate for employment as a subordinate officer, and of every subordinate officer, of every jail to forthwith inform the Superintendent or the Deputy Superintendent, if, at any time, there is confined in the jail, in which he is a candidate for employment or in which he is for the time being employed, as the case may be, any prisoner -(a)with whom he is any way related or connected; or(b)with whom he has or has had any pecuniary dealing or close acquaintanceship of any kind.(2)If at any time any subordinate officer in a jail has any relationship of any kind with any other subordinate officer employed in the same jail, it shall be his duty forthwith to inform the Superintendent or the Deputy Superintendent of the fact of the existence of such relationship.
