(1)All menial and other duties in a prison shall be assigned by the Work Assignment Committee formed under rule 219 to all labouring prisoners, regard being had to the history of each prisoner and type of work he used to do, as a free citizen.(2)No prisoner shall evade or attempt to evade any work, which may be allotted to him in accordance with these rules on the ground of its being onerous or disagreeable on any false pretext.
