446. How to deal with Jail officials acquitted by Courts.
- When a Jail Official has been prosecuted in a criminal court and has after trial, on the merits, of the case been honourably acquitted of the charge brought against him, the decision shall ordinarily be accepted as final and the official concerned shall not be proceeded against departmentally when the offence for which he was tried constitutes the sole ground for punishment. However, if he has been acquitted or discharged on technical grounds, or if the facts, established by the Judicial investigation show that his conduct or character as a Jail official has been such as to make it undesirable to retain him in Government service, or if he is merely given the benefit of doubt, the appointing authority may, in its discretion, take departmental cognizance of such conduct or character.
