206. Prohibition against sleeping on duty and committing other irregularities.
- No subordinate officer shall at any time -(a)be in a state of intoxication;(b)sleep while on duty;(c)enter or permit any person to enter, any enclosure, yard, ward, cell, compartment or other part of a jail reserved for or allotted to the use of or for occupation by any female, otherwise than at the times and in the manner prescribed in that behalf by proper authority.(d)commit, or permit or abet the commission of, any irregularity in the supply or distribution of food, clothes or other articles to, or amongst, any prisoners;(e)display cowardice while in the discharge of any duty of his office;(f)be guilty of any act of insubordinate, disobedience or breach of duty; or(g)malinger or render himself unable or unfit to discharge his duties or any of them.(b)Punishments
