(1)Good conduct stripes not exceeding three in all and two on any one occasion may be given to a warder by the Superintendent of a Headquarters Jail for good service within the course of his duties such as -(a)Special excellence in drill.(b)Specially good work in garden, factory or elsewhere.(c)Rendering prompt first aid in case of accidents.(d)Exemplary service over a long period.(e)Furnishing valuable information.(2)The award of a good conduct stripe shall be recorded in the service book of the recipient and shall be shown in the monthly service sheet.(3)The Superintendent of any jail may deprive a warder or head warder of one or more good conduct stripes for any act of mis-conduct, subject to confirmation by the Superintendent of the Headquarters Jail of the circle to which his jail belongs.(4)Such forfeiture of good conduct stripes shall be recorded in the service book of the officer concerned and shall be shown in the monthly service sheet.(5)Good conduct stripes shall be worn on the sleeve of the right arm half way between the elbow and the wrist.(6)A warder promoted to head warder may continue to wear all good conduct stripes of which he may be in possession.(7)The Superintendent of a jail other than a Headquarters Jail shall refer every case for the grant of good conduct stripes to the Superintendent of the Headquarters Jail of the circle to which his jail belongs, who will make such award as he considers suitable.(8)The Superintendent of any jail may grant, in addition to any other reward for which he may be eligible, a commendation certificate to a warder or head warder who gives valuable information.(9)The Inspector-General may award good conduct stripes, and cash rewards not exceeding Rs. 500 in any one case, to a warder or head warder or gate- keeper for special services of the kind specified in the rule (1) and also for the following :-(a)Bravery in preventing an escape or disturbance, etc.(b)Special skill or energy in recapturing a runaway where the escape was not due to the negligence of the warder or head warder whom it is proposed to reward.(c)Securing the highest number of marks in the annual firing competition(d)Rendering valuable assistance to the officers of the jail in its management.(e)Furnishing a clue which leads to the discovery of stolen Government property, or giving information regarding plots for escape or for mutiny, etc.(f)Exceptional fidelity or courage.(g)Special care of uniform, arms and equipment.(h)Gardening.(i)Other miscellaneous service.(10)The Inspector-General may grant a reward not exceeding Rs. 1000 to any person other than an officer of jails Department who furnishes valuable information, e.g., as regards stolen Government property, misconduct of warders, etc.(b)Additional Establishment of Warders
