153. Appointments to be on probation. Reading of Section 54 of the Prisons Act.
(1)Unless in case the appointing authority, for any sufficient reason, otherwise directs, every person appointed to be a subordinate officer in a Jail shall be deemed to have been so appointed on probation and subject to confirmation in the event of his being found to be in every respect efficient and fit.(2)The provisions of Section 54 of the Prisons Act, 1894, shall be read out and explained to every person appointed, whether temporarily or permanently to be a subordinate officer in any Jail at the time of his appointment as such, and such person shall be required to affix his signature or mark to a written acknowledgement (Form No. 164) that the provisions of this rule have been duly complied with.(3)[ Every person appointed to be a warder in a Jail shall enter into an agreement with the appointing authority not to resign his appointment within two years of the date of his appointment.] [P.G. No. 5726-8, Jails, dated 15.9.20.]
