Section 286F in The General Rules (Criminal), 1977
286F. Revision of classification. - (a) Convicting Courts or District Magistrates, as the case may be, may revise the classification made by them, and the District Magistrate may alter any classification of a convict including a person committed to or detained in prison for failure to furnish security, made by a convicting Court, provided that the alteration is made on the basis of facts, which were not before such Court at the time when such classification was made.
(b)A revision of the classification into categories and sub-categories on the ground of continuous good or bad conduct may also be recommended by the Superintendent to the Inspector General of Prisons and the Inspector General's order shall be final.Note. - The expression 'District Magistrate' means the District Magistrate of the district in which the criminal was convicted or detained.
