(1)A security prisoner, who is preparing for an examination for which permission has been accorded both by the State Government and by the authorities conducting the examination may be allowed to get prescribed books at his own cost for studies inside the jail. For prisoners whose families are in receipt of a maintenance allowance, text-books may be supplied at the expense of the State Government.(2)Pencils, pens and ink, in addition to those admissible under Rule 37 as well as exercise-books may be allowed to prisoners preparing for an examination to the extent considered necessary by the Superintendent.
