363. Adjustment of the cost of uniform when an officer leaves the service.
- If a warder is discharged, dismissed or resigns, retires or dies before the period for which any cotton or woollen article of uniform or shoes issued to him expires, the "unused value" of such article shall be deducted from any moneys due to him, and the articles then becomes his property or the property of his heirs. Other articles, the property of Government issued to him, shall be returned to store, a deduction being made for any loss or damage beyond what can be attributed to fair wear.Note 1 :- The unused value of any article is that part of its total cost which corresponds with the time it is still to last, as compared with the period for which it was issued. In the calculation, less than 15 days shall not be counted and more than 15 days shall count as a full month.Example. - A pugree should give 12 months' wear. If after three months and eight days the warder to whom it was issued resigns, 9/12 or 3/4 of the cost of the article shall be deducted from any money due to him, and the pugree then becomes his private property. Similarly after 5 months and 17 days, 6/12 or 1/2 the cost would be deducted.Note. 2 :- In the case of a drill blouse or great-coat, the calculation shall be made on the number of cold weather month's wear the article is supposed to give, and the number of cold weather months remaining, till a new issue of the article becomes due, the cold weather counting from the 15th October to the 15th of April.Example. - A drill blouse is issued on the 15th October, and is supposed to last two years or 12 cold weather months whether the owner leaves the service on the 1st May or the 1st August following, he shall have to refund one half of the cost, as the drill blouse should still have one cold season wear in it. Similarly if he resigned on the 15th January after wearing it one cold season and half another cold season or nine months in all, he would be required to refund one-fourth of the cost.Note 3. - When an article of uniform issued to a warder has been unused at the time of his discharge or death it may be taken back.Note 4. - When the pay due to, and the security deposit, to the credit of a warder, do not cover the estimated unused value of his uniform, all used articles of uniform in his possession shall be auctioned publicly and the proceeds added to the balance of pay and security deposit. Should the total sum so obtained be in excess of the sum recoverable, the balance shall be made over to the warder or his heirs as the case may be, but should the sum be less, the jail shall bear the loss.
