220. Watching conduct of prisoner after assignment of work.
- Where a prisoner sentenced to imprisonment for a term of one year or more is assigned any work, his conduct of work shall be closely watched by the Jailor-in-charge and notes thereof made in his history-sheet in Form XIV in the appropriate place; and for this purpose, he may secure information in addition to his own observation through his subordinates. The sheet of every prisoner shall be scrutinised by the Work Assignment Committee once in every three months to consider any change of work or treatment, if necessary.
