Section 6(b) in The Good Conduct Prisoners' Probational Release Rules, 1927
(b)With the permission of the Reclamation Officer a Probation Officer may allow any prisoner placed under his authority to be employed by any person and take from the employer an agreement in writing embodying the conditions of employment. The Probation Officer shall be responsible in such cases for seeing that suitable arrangements are made for the lodging of the prisoner in sanitary conditions and for enforcing the payment of the remuneration and other conditions of the agreement.
