(1)For a convict-watchman, that -(a)he is a prisoner of the casual class; save in the case of jails reserved for habitual prisoners, where prisoners of the habitual class shall be eligible for appointment provided that no habitual prisoner with more than 2 previous convictions shall be appointed as Night Watchman in the habitual barracks;(b)his substantive term of imprisonment is not less than twelve months;(c)he has completed one-third of his substantive sentence;(d)he is a well-behaved and an industrious prisoner;(e)[ If under sentence of imprisonment for life, he has completed not less than 9 years of his sentence, exclusive of any remission earned under the remission rules;] [Clause (e) substituted by Haryana.](f)he has not been convicted of thuggee, administering poisonous drugs, unnatural offence, kidnapping or abduction for purposes of prostitution, or any, other offence which, in the opinion of the Superintendent, would render it undesirable to appoint him to the office of convict-officer.
