(3)For a convict-warder, that -(a)his substantive sentence is not less than three years and that he is a prisoner of the casual class;(b)he has served as a convict-overseer for not less than (a) six months in the case of a prisoner whose term does not exceed three years, or (b) one year in the case of a prisoner whose term exceeds 3 years(c)his work as a convict-overseer has been satisfactory;(d)he is a resident of India; and that(e)if under sentence of transportation for life, he has completed, exclusive of any remission earned under the remission system, not less than -(i)12 years of his sentence in the case of prisoners who, though eligible, refused to volunteer for deportation, and(ii)9 years in case of prisoners who are ineligible for deportation.
