189. Person dismissed or punished criminally not to be employed without authority.
(1)No person who has at any time been dismissed from any office in the public service shall, without the special sanction of the State Government, given upon a full statement of the facts relating to such dismissal, be deemed to be qualified for appointment as, or be at any time appointed to be, an officer of any jail.(2)No person who has at any time been convicted of any offence against the criminal law, and punished with imprisonment shall without the sanction of the State Government, be deemed to be qualified for appointment as, or be at any time appointed to be, an officer of any jail.Provided that this qualification will not apply to a person who was convicted before the Partition of the Punjab, in connection with political movements.Note. - Only persons of good conduct and respectable character are to be employed as jail officers.
