445. How to deal with Jail Officials convicted by courts.
- Any Jail official sentenced to imprisonment by a criminal Court shall be dismissed from service, except when retention is authorised by Government and or the Inspector General on account of consideration such as long service, good character, and the petty nature of the offence for which he was convicted. The order of dismissal shall not, however, be passed till expiration of the period allowed for appeal and till decision of the appeal in case an appeal is filed and in the meanwhile, the convicted official shall be continued under suspension.Note. - A copy of the judgements in the case of every subordinate officer and/or subordinate prosecuted shall be immediately forwarded to the Inspector General.
