187. Condition of service of subordinate officers.
(1)The provisions of section 54 shall be read out and explained to every person appointed, whether temporarily or permanently, to be subordinate officer in any jail at the time of his appointment as such, and such person shall be required to affix his signature or mark to a written acknowledgement (Form No. i 64) that the provisions of this rule have been duly complied with.(2)Every person appointed to be a warder in a jail shall enter into an agreement with the appointing authority not to resign his appointment within two years of the date of his appointment.(3)No subordinate officer shall without the sanction of the Inspector- General be permitted to serve in any jail or place situate within the limits of the district in which his permanent home is so situated. Provided that nothing in this sub-rule shall apply to a person appointed on purely temporary basis.(4)No person shall, without the previous sanction of the Inspector-General, at any time be employed as a subordinate officer in any jail in which any relation or connection of his is confined as prisoner or employed as a subordinate officer.
