Section 125(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)for a convict-overseer, that(a)he has served as a convict-watchman for not less than three months;(b)he has, at the time of his appointment earned three-fourths of the remission which it was possible for him to obtain;(c)he has served half his sentence;(d)his work as a watchman has given satisfaction; and that(e)he has a fixed abode.
