(1)The work Assignment Committee of a prison concerned shall consist of -(a)The Superintendent - Chairman.(b)The Medical Officer - Member.(c)The Assistant Superintendent-Member Secretary.(2)The committee shall meet once a week and examine all newly admitted prisoners sentenced to a term of imprisonment for six months and more and consider cases requiring change of work. The Chairman may allow the technical and agricultural personnel and Jailors to attend the meetings of the committee.(3)After considering the volume of work available in the jail for employment, the Work Assignment Committee shall provide employment to the prisoners and the priority for selection of the prisoners shall be in the following order -(a)Prisoners undergoing Life imprisonment with rigorous imprisonment.(b)Other prisoners undergoing rigorous imprisonment.(c)Prisoners undergoing simple imprisonment and who are willing to work.(d)In Sub-jails, under-trial prisoners who are willingly ready to render their services may be employed if the prisoners of above category are not available.(4)Work once assigned shall not be changed, unless the reasons for such change are enquired into by the committee, and found to be justified, and the decision of the committee is recorded in the prisoner's History Ticket:Provided that, the Superintendent may, in exceptional cases to be recorded in writing, change the work assigned to a prisoner.(5)Notwithstanding anything contained in these rules, Assistant Superintendent/Jailor, in consultation with the Medical Officer and under intimation to the Superintendent, shall assign work to a prisoner who is sentenced for term of imprisonment, which is less than six months.
