Section 38 in The Kerala Prisons and Correctional Services (Management) Act, 2010
38. Classification of prisoners.—
All Prisoners as classified below shall be categorised by a Committee consisting of the Superintendent, Joint Superintendent, Welfare Officer and Medical Officer, namely:—(a)Civil prisoners(b)Criminal prisoners(c)Under trial prisoners(d)Convicted prisoners(e)Habitual offenders(f)Non habitual offenders(g)Detenues(h)Lunatic criminal prisoners(i)Dangerous prisoners(j)Security prisoners(k)Prisoners sentenced to death.
