443. Offences for which dismissal or prosecution should follow.
- All Jail officials who commit any of the following offences shall ordinarily be punished by dismissal. In serious cases, however, when there is sufficient evidence to obtain conviction, they shall be prosecuted under sub-section (1) of section 54 of the Prisons Act, 1894:-(i)Appearing on duty in a state of intoxication from liquor or any drug.(ii)Striking a prisoner, except in self-defence or to suppress an outbreak, or unlawfully punishing any prisoner.(iii)Sleeping whilst on guard.(iv)Improperly entering or permitting any person to enter the women's enclosure or having any improper communication with woman prisoner.(v)Committing or conniving at irregularities in the supply of distribution of food, clothes or either articles, to or amongst any prisoner.(vi)Employing a prisoner for private purpose contrary to rules.(vii)Insubordination or insolence to any officer superior to him.(viii)Any Jail Official, Jail Guard, wilfully or negligently allowing a prisoner to communicate with a prisoner of another class, or to enter any enclosure set apart for another class shall be liable to punishment. However, where there are extenuating circumstances or when considerations such as the previous good service and character of an offender render leniency expedient, some punishment lighter than that of dismissal may be awarded.
