Section 65 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
65. Employment of prisoners as clerks.
- The employment of prisoners as clerks in jail offices is forbidden. The Inspector General may sanction the employment of an educated prisoner to copy letters, prepare rolls, write up registers and other work haYing no connection with wan-ants, remissions or money transactions. A prisoner so employed shall be provided with a place of writing inside the main gate, and under the eye of a warder. He shall not be permitted to enter the jail office unless called before the Superintendent or an inspecting officer. A prisoner employed on clerical work shall receive no remission or gratuity for such work.
