210. Classification, forms of labour, eligibility for employment, and utilization of wages.
(1)(i)All labour given to prisoners shall be classified either as hard or other than hard according to the amount of physical exertion required for performance of a fixed task, and the maximum tasks which shall be performed by any prisoner or any group of prisoners.(ii)There shall be no reduction on a general basis in a task without the sanction of the Inspector General.(2)Forms of labour. - The following forms of labour may be considered as hard, and the Superintendent shall determine, whether a particular labour is hard or otherwise, according to the nature of the work and the task exerted:-Earth digging.Quarrying.Raising water.Hewing tree and cleaning firewood.Extracting fibre by pounding.Road making.Carrying or hauling loads.Sawing wood.Black-smithy.Out fieldwork.Ploughing fields and other earthwork.Scavenging.Heavy Textile work (Warping blanket and punja carpet making).Rope making, and coir industries.Heavy kitchen work.Bakery - Heavy tasks (kneading flour).Paper industry including printing- Heavy tasks.Masonry.Plumbing.Carpentry - Heavy task.Leather work - Heavy task.Washerman - Heavy task(3)Labour for Class I prisoners. - Subject to the provision of sub-rule (2), work of the following category shall be allotted to Class I prisoners, but may be allotted also to suitable Class II prisoners:-Book-binding.Envelop making.Sewing.Cane-work.Carpentry.Electric fitting.Maintenance of diesel engine.Maintenance of electric pumps.Tractor repairing.Automobiles servicing and repairing.Computer operating.Painting and polishing.Clerical work (in selected cases only).Cot tape and ordinary weaving.Gardening (where possible).Spinning.Pottery.Basket makingSoap making.Toy making.Button making.Food Processing.(4)No menial duties shall be allotted to class I prisoners.(5)Eligibility for wages -(a)Subject to the provisions of this rule, all convicted criminal prisoners under sentence of more than three months and who have completed the first three months of their sentence, and unconvicted criminal prisoners or civil prisoners who have volunteered to work shall be entitled to wages at such scale as may be, from time to time, notified by the Government by a notification in the Official Gazette which shall not be less than the wages provided under the Minimum Wages Act, on condition that they complete their quota of task to the satisfaction of the prison authorities.(b)A prisoner who does conservancy work shall be allowed to earn wages at such scale as may, from time to time, be determined by Government, even during the first three months of his sentence.(6)Treatment of wages earned by prisoners: Subject to the provisions of sub-rule (2) of rule 416, fifty percent of wages earned by the prisoners shall be managed in the following manner:-(a)30 per cent of it shall be deposited in the prisoner's separate Bank account and the entire amount thereof shall be paid to him at the time of his release.(b)30 per cent of it shall be paid to the prisoner or his family members to meet legal expenses. Provided that if there is no such necessity, then this amount will be deposited in the said separate Bank account of the prisoner.(c)40 per cent of it shall be made available to the prisoner as and when required by him for purchasing articles from the prison's canteen or for making purchases from outside the jail through the Superintendent if canteen facilities are not available in the jail premises:Provided that the Superintendent shall not permit purchase of any objectionable items and his decision in this behalf shall be final.(d)The wages of every prisoner shall be deposited in a joint Bank account opened in the name of prisoner concerned and the Superintendent of the Jail. This account may be opened in any Nationalized Bank near the prison.
