(4)In case of prisoners convicted by general summary and district courts martial the confirming authority, and in cases of persons convicted by the summary courts martial, the Court will recommend to the classifying authority, classification that should be given to such prisoners while undergoing their sentence in Civil prisons. Such recommendation shall also be embodied in the warrants of commitment of the prisoners and till the order of classifying authority, confirming or reviewing such recommendation are received by the Superintendent of the Prison, the prisoner shall tentatively be treated as belonging to the class recommended by the confirming authority or the court, as the case may be.
