389. Employment of convict-officials on night guarding.
(a)The barracks shall be guarded inside by convict-officers and they shall be responsible for escapes from sleeping barracks.(b)Convict warders and overseers may be employed in guarding the main wall by night when the number of warders is insufficient. There should be at least two warders to every convict-officer on duty at any time.(c)No convict-officer shall be placed on any beat where he cannot be under the observation of a warder.(d)Convict-officers shall not be employed to guard the main wall at night to a greater extent than is necessary or to relieve warders of their ordinary spell of night duty.(e)Convict-officers shall not be employed to guard prisoners condemned to death or under-trial prisoners or prisoners in huts or tents outside the jail except in cholera or extra-mural camps. They shall not in any case be so employed without the previous sanction of the Inspector-General.(f)Only the most trustworthy convict-officers and those with the shortest unexpired sentence should be selected for duty outside the barrack at night.
