(2)At the end of six months, the case of each habitual offender shall be reviewed by the Classification Committee. If the prisoner has maintained good institutional discipline and has made efforts for selfimprovement, he shall, subject to the orders of Inspector General, be promoted by the Superintendent to Stage II; and accordingly, he shall be provided with cellular accommodation at night, if such accommodation is available, with work in association and in larger groups and with more liberal canteen facilities than are admissible to those in Stage I, as the Superintendent may think reasonable and may be granted remission of three days per month.
