LexSection 10 — Officers not to be interested in prison-contracts.
The Prisons Act, 1894
No officer of a prison shall, nor shall any person in trust for or employed by him, have any interest, direct or indirect, in any contract for the supply of the prison : nor shall he derive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of the prison or belonging to a prisoner.Open in Lexace · Ask the AI about this section