(1)It shall be the duty of every candidate for employment as a subordinate officer, and of every subordinate officer, of every jail to forthwith inform the Superintendent or the Deputy Superintendent, if, at any time, there is confined in the jail, in which he is a candidate for employment or in which he is for the time being employed, as the case may be, any prisoner -(a)with whom he is any way related or connected; or(b)with whom he has or has had any pecuniary dealing or close acquaintanceship of any kind.
