(5)In making a recommendation for placing into Better Class, the recommending authority should whenever possible give the following details:(i)Whether the prisoner has been classified as causal or habitual;(ii)The previous convictions of the prisoner if any;(iii)The offence committed with the sentence inflicted;(iv)The profession and status of the prisoner;(v)The educational qualifications of the prisoner, including examinations, if any, which he was passed.If the recommending authority is of opinion that the statements of the prisoner on these points require verification it should make further inquiries from the District Magistrate or any other source, and it may either defer making the recommendation until it has received the information asked for or may make the recommendation on the materials available and state that the result of further inquiries will be submitted when received.
