All Senior Superintendents, Superintendents, Deputy Superintendents Grade-1, Deputy Superintendents, Senior Assistant Superintendents, Welfare Officers, Sub-Assistant Superintendents mentioned at Sr. No. 5 in Appendix 7 of Civil Services Rules No. I part II who live in buildings attached to jails or in quarters specially provided close to jails are exempted from the liability to pay rent. The grant of house rent, when quarters are not provided, is contingent on the officials providing themselves with a residence, within a distance convenient for the purposes of his duties at the jail and approved by the Inspector-General of Prisons.
