(2)No person who has at any time been convicted of any offence against the criminal law, and punished with imprisonment or with whipping shall, without the sanction of the Inspector-General, be deemed to be qualified for appointment as, or be at any time appointed to be, an officer of any Jail :Provided that this qualification will not apply to person who was convicted before the partition of the Punjab in connection with political movements.Note. - Only persons of good conduct and respectable character are to be employed as Jail Officers.
