380. Qualifications for appointment to the position of convict-officer.
- A prisoner who is physically and mentally fit to perform the duties of a convict-watchman, convict-overseer or convict-warder, respectively shall be eligible for appointment to any such office, provided he possesses the following further qualifications, in respect of each such office, namely :-(1)For a convict-watchman, that -(a)he is a prisoner of the casual class; save in the case of jails reserved for habitual prisoners, where prisoners of the habitual class shall be eligible for appointment provided that no habitual prisoner with more than 2 previous convictions shall be appointed as Night Watchman in the habitual barracks;(b)his substantive term of imprisonment is not less than twelve months;(c)he has completed one-third of his substantive sentence;(d)he is a well-behaved and an industrious prisoner;(e)[ If under sentence of imprisonment for life, he has completed not less than 9 years of his sentence, exclusive of any remission earned under the remission rules;] [Clause (e) substituted by Haryana.](f)he has not been convicted of thuggee, administering poisonous drugs, unnatural offence, kidnapping or abduction for purposes of prostitution, or any, other offence which, in the opinion of the Superintendent, would render it undesirable to appoint him to the office of convict-officer.(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-fourth 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.Explanation. - The uncommuted substantive sentence of a life prisoner convicted after the 1st September, 1939 who was eligible and might have volunteered for deportation shall be taken as 14 years for the purpose of promotion to the rank of convict night watchman and convict overseer.(3)For a convict-warder, that -(a)his substantive sentence is not less than three years and that he is a prisoner of the casual class;(b)he has served as a convict-overseer for not less than (a) six months in the case of a prisoner whose term does not exceed three years, or (b) one year in the case of a prisoner whose term exceeds 3 years(c)his work as a convict-overseer has been satisfactory;(d)he is a resident of India; and that(e)if under sentence of transportation for life, he has completed, exclusive of any remission earned under the remission system, not less than -(i)12 years of his sentence in the case of prisoners who, though eligible, refused to volunteer for deportation, and(ii)9 years in case of prisoners who are ineligible for deportation.
