Section 125 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
125. Qualifications for appointment to the position of convict officer.
- A prisoner who is physically and mentally fit to perform that duties of a convict watchmen, convict overseer or convict-warder, respectively, shall be eligible for appointment to any such office, provided he possesses the following further qualifications, in respect of each office, namely :(1)For a convict-watchman, that(a)he is a prisoner of the casual class, save in the case of jails reserved for habitual prisoners, where prisoners of the habitual class shall be eligible for appointment, provided that no habitual prisoner with more than 2 previous convictions shall be appointed as Night watchman in the habitual barracks.(b)his substantive term of imprisonment is not less than twelve months;(c)he has completed one-third of his substantive sentence;(d)he is well-behaved and an industrious prisoner;(e)he has at the time of his appointment earned at least three-fourths of the remission which it was possible for him to obtain; and that(f)he has not been convicted of cheating, administering poisonous drugs, unnatural offence, kidnapping or abduction for purposes of prostitution, or any other offence which, in the opinion of the Superintendent, would render it undesirable to appoint him to the office of convict officer.(2)for a convict-overseer, that(a)he has served as a convict-watchman for not less than three months;(b)he has, at the time of his appointment earned three-fourths of the remission which it was possible for him to obtain;(c)he has served half his sentence;(d)his work as a watchman has given satisfaction; and that(e)he has a fixed abode.(3)for a convict warder, that(a)his substantive sentence is not less than three years and that he is a prisoner of the casual class;(b)he has served as a convict-overseer for not less than (a) six months in the case of a prisoner whose term does not exceed three years or (b) one year in the case of a prisoner whose term exceeds 3 years;(c)his work as a convict-overseer has been satisfactory;
