Section 147(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)The making of frivolous, vexations or false pretexts on duty, smoke or drink, or sing or talk loudly, or cook or eat his food, or in any way conduct himself in an un-seemingly or disorderly manner, is prohibited.Note: All wrongly or disputes between jail officers and servants is prohibited. Any disagreement between subordinate officers, as to any matters connected with their duties, must be at once referred to the Deputy Superintendent.
