Section 106 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
106. Rewards.
(1)Good conduct strips not exceeding three in all and two on any one occasion may be given to a warder for good service within the course of his duties such as(a)Special excellence in drill(b)Specially good work in garden, factory or elsewhere.(c)Rendering prompt first aid in case of accidents.(d)Exemplary service over a long period.(e)Furnishing valuable information.(2)The award of a good conduct stripe shall be recorded in the service book of the recipient and shall be shown in the monthly service sheet.(3)The Superintendent of any jail may deprive a warder or a head warder of one or more good conduct stripes for any act of misconduct.(4)Such forfeiture of good conduct stripes shall be recorded in the service book of the officer concerned and shall be shown in the monthly service sheet.(5)Good conduct stripes shall be worn on the sleeve of the right arm half away between the elbow and the wrist.(6)A warder promoted to head warder may continue to wear all good comment stripes of which he may be in possession.(7)The Superintendent of jail shall refer every case for the grant of good conduct stripes to the Deputy Inspector General.(8)The Superintendent of any Jail may grant, in addition to any other reward for which he may be eligible a commendation certificate to a warder or head warder who gives valuable information.(9)The Inspector-General may award good conduct stripes, and cash rewards not exceeding Rs. 500/- in any one case, to a warder or head warder also for the following:(a)Bravery in preventing an escape of disturbance, etc.(b)Special skill or energy in recapturing a runaway prisoner where the escape was not due to the negligence of the warder or head warder whom it is proposed to reward.(c)Securing the highest number of marks in the annual firing competition;(d)Rendering valuable assistance to the officers of the jail in its management.(e)Furnishing a clue which leads to the discovery of stolen Government property, or giving information regarding plots for escape or for mutiny etc.(f)Exceptional fidelity or courage,(g)Special care of uniform, arms and equipment,(h)Other miscellaneous services.(10)The Inspector General may grant a reward not exceeding Rs. 500/- to any person other than an officer of Jails Department who furnishes valuable information e.g. as regards stolen Government property, misconduct of warders, etc.
