(1)As a general rule and subject to the rule pertaining to the classification of prisoners, prisoners who work together shall, as far as may be practicable, sleep together so as to facilitate the formation of groups. No two prisoners concerned in one criminal case shall, as a rule, be confined in the same barrack or employed in one and the same group.(2)All long-term prisoners shall be frequently changed from barrack to barrack or cell to cell, as the case may be under the orders of the Jailor.
