157. [ Duty of candidates to disclose previous punishment. [Part, Rule 97. P.G. No. 5726. S. Jails, dated 15.9.1920.]
- Before any person is, whether temporarily or permanently, appointed to be an officer in any Jail, he shall be required to make a declaration that he has not at any time been dismissed from the public service or convicted of any offence and punished with imprisonment or whipping and that if appointed as a Warder he agrees that he will not resign his appointment within 2 years of date of his appointment :]Provided that if any such person has been so dismissed or convicted and punished, he may, instead of making a declaration as aforesaid, make a full disclosure of the circumstances attending such dismissal or conviction and punishment, for the information and orders of the proper authority.
