(1)In the execution of every jail work convict labour shall be utilized to the fullest extent. An Executive Engineer required to give a Superintendent the option of executing the whole or any part of a jail work and to assist him in providing employment for prisoners on such work, but as it will not be always possible for a Superintendent to carry out jail works, such works may be classed as those to be done by -(a)convict labour,(b)free labour, and(c)convict and free labour combined.
