Section 137 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
137. Prohibition against business and pecuniary transaction.
- No subordinate officer shall, whether directly or indirectly : (a)engage in any trade, business or employment duties as such, sub-ordinate officer ; or(b)lend money to, borrow money from, enter into any pecuniary v transaction with, or incur any obligation in favour of anfy'OthW1 subordinate officer or any prisoner.
