(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.
