(6)Treatment of wages earned by prisoners: Subject to the provisions of sub-rule (2) of rule 416, fifty percent of wages earned by the prisoners shall be managed in the following manner:-(a)30 per cent of it shall be deposited in the prisoner's separate Bank account and the entire amount thereof shall be paid to him at the time of his release.(b)30 per cent of it shall be paid to the prisoner or his family members to meet legal expenses. Provided that if there is no such necessity, then this amount will be deposited in the said separate Bank account of the prisoner.(c)40 per cent of it shall be made available to the prisoner as and when required by him for purchasing articles from the prison's canteen or for making purchases from outside the jail through the Superintendent if canteen facilities are not available in the jail premises:Provided that the Superintendent shall not permit purchase of any objectionable items and his decision in this behalf shall be final.(d)The wages of every prisoner shall be deposited in a joint Bank account opened in the name of prisoner concerned and the Superintendent of the Jail. This account may be opened in any Nationalized Bank near the prison.
