635. Restriction on the employment of convicts as menial servants.
- The number of convicts regularly employed on services of a menial or domestic nature such as cooks, barbers, water-carriers, sweepers and the like, shall not, without the special sanction of the Inspector-General, exceed :(a)in a Central Jail or in a District Jail ten per centum, and(b)in the case of any other jail, twelve per centum of the total number of prisoners for the time being confined in such jail.
