(3)After considering the volume of work available in the jail for employment, the Work Assignment Committee shall provide employment to the prisoners and the priority for selection of the prisoners shall be in the following order -(a)Prisoners undergoing Life imprisonment with rigorous imprisonment.(b)Other prisoners undergoing rigorous imprisonment.(c)Prisoners undergoing simple imprisonment and who are willing to work.(d)In Sub-jails, under-trial prisoners who are willingly ready to render their services may be employed if the prisoners of above category are not available.
