- Conservancy work shall, as far as possible, be allotted to a prisoner who was carrying on that occupation immediately before his imprisonment:Provided that conservancy work may be allotted to any other prisoner (not being a child or a minor) who volunteers for it, subject to the following conditions:-(a)a prisoner shall be employed only if his services are necessary for the purpose of the prison;(b)the Assistant Superintendent shall keep record of persons who have volunteered to do conservancy work, and the record shall be duly attested by the Superintendent;(c)the prisoner shall not be allowed to do conservancy work in combination with any other employment;(d)the Superintendent may at any time for reasons to be recorded in Form No. XIII discontinue the conservancy service volunteered by a prisoner.
