(1)As soon as possible after the orientation of a convicted person, whose sentence of imprisonment after setting off the period of detention pending investigation, inquiry or trial of the offence, is not less than such period as may be prescribed by rules made under this Act, a Classification Committee consisting of the Superintendent as Chairman, the Medical Officer, the Jailer and the Welfare Officer as members, shall decide upon a suitable programme of correctional treatment and training for him in the light of his individual needs, aptitudes and capacities and with a view to his social rehabilitation.
