(i)For good conduct. - Any inmate, who, for a period of one year reckoned from the first day of the month following the date of his detention or the date on which he was last punished for a Borstal offence other than by a warning, has committed no Borstal offence whatever, shall be awarded a gratuity of ope rupee per year in addition to any other gratuity admissible under these rules.
