(6)The sanction conveyed in the above rules refers to the temporary employment of reservists as Jail warders and does not affect the rules regarding the permanent employment of reservists in civil departments as contained in Regulations for the Army.Note. - If such temporary warders are desirous of continuing in the jail service, have given satisfaction and possess the necessary qualification, they should be brought in the permanent establishment of warders as and when the occasion" arises.(c)Head Warders
