(1)Every subsidiary jail shall, as far as possible, be supplied with sweepers and such other convict servants as may be necessary, by the jail to which it is affiliated, to the Superintendent of which application should be made.(2)If the affiliated jail is unable to supply convict servants, application should be made to the Inspector-General.(3)Failing eligible convict servants being available in either the affiliated or other jail, outside labour may be employed until they are available.
