16. Officers not to engage in trade, etc. or be interested in prison contracts or have unauthorized dealings with inmates.
(1)No officer appointed under section 6 or 8 shall engage, directly or indirectly, in any trade or business or in any other employment.(2)No officer appointed under section 6 or 8 shall have any interest, direct or indirect, in any contract for the supply of any prison; nor shall he derive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of any prison or belonging to any inmate of a prison.(3)No officer appointed under section 6 or 8 shall sell or let, or derive any benefit from selling or letting, any article to any inmate of a prison or have any monetary or other business dealings of an unauthorised nature, directly or indirectly, with any inmate of a prison.
