240. Pay of temporary warders. Sanction to their entertainment.
(1)Extra warders entertained under the provisions of the preceding rule shall receive the pay of newly enlisted warders.(2)When applying for the sanction of the Inspector-General (Form No. 179), details of the number of men entertained, the reasons for entertaining them and the time for which they shall be required, should be stated.(3)The reservists of A and B classes of the Indian Army may be employed, as a temporary measure as Jail warders, subject to the provision that the men so employed will, as understood, be released at once by the civil power in the event of mobilization. In the event of Class A reservists being employed, it will be unnecessary to transfer them to Class B.(4)If the Civil power are unable to spare the services of these men, if and when they are required to undergo their periodical reservists' training, they may be excused that training but, in that event, the jail authorities under whom they are serving should arrange for them to fire a musketry course.(5)The reservists so employed will draw their normal rates of reserve pay throughout the period of employment. There will be no reduction or cessation of such pay and the emoluments they receive from the Jail authorities will be in addition to the reserve pay. This temporary service as Jail warders will count as service towards completion of their army engagement.(6)The sanction conveyed in the above rules refers to the temporary employment of reservists as Jail warders and does not affect the rules regarding the permanent employment of reservists in civil departments as contained in Regulations for the Army.Note. - If such temporary warders are desirous of continuing in the jail service, have given satisfaction and possess the necessary qualification, they should be brought in the permanent establishment of warders as and when the occasion" arises.(c)Head Warders
