(a)All officers directly recruited shall have to undergo through training in the management of a Jail. During the period of training which shall be for a period of one year, the officers shall ordinarily be attached to a Central Jail under a whole time Superintendent. They shall be trained in the duties of Assistant Jailors, Jailors, Deputy Superintendents and Superintendents. The Inspector-General of Prisons shall deliver a course of twelve lectures on such subject as the general principles underlying Penology and reformation of offenders, internal economy of prisons and the maintenance of discipline.(b)They will have to appear at Departmental Examination conducted by the Central Examination Committee in the Jail Manual, other relevant Codes and Acts, in Accounts and Principles of Penology and Criminology during the course of their training, after qualifying in which, they will be eligible to be put in charge of a Jail. Failure to pass such examination for three consecutive chances may result in the termination of appointment of the officer.(c)An officer will have to qualify in Hindi by the higher standard conducted by the Central Examination Committee within two years from the date of his entry in the Service.(d)Promoted officers will not ordinarily be required to undergo any special training.
