154. [ Conditions of service of subordinate officers. [Part II, Rule 94.]
(1)It shall be deemed to be a condition of the employment of every subordinate officer appointed to any Jail, that he shall be liable, in the discretion of the Inspector-General from time to time, to serve in any other Jail to which he may at any time be transferred or appointed, whether in the same or any other suitable capacity.](2)Every member of the Warder establishment whose name is entered in the roster of promotion maintained for any circle, shall be liable to serve at any place to which he may at any time be appointed or sent.(3)[ No subordinate officer shall after he has been confirmed in his appointment, be, without the sanction of the Inspector-General, permitted to serve in any Jail or place situated within the limits of the district in which his permanent home is so situated.] [See Para 273.](4)No person shall, without the previous sanction of the Inspector- General, at any time be employed as a subordinate officer in any Jail in which any relation or connection of his is confined as a prisoner or employed as a subordinate officer.
