(1)All convicted prisoners shall be classified into two classes- 'Class I' and 'Class II'.(2)The Superintendent shall ordinarily place all convicted prisoners in Class II:Provided that the State Government may suo-motu or on the recommendation if any, made by the convicting court or any court superior thereto, or on the recommendation of the Superintendent on the basis of academic and educational qualifications or other such cultural achievements, etc., made under rule 78 and after making such inquiries (including inquiries of the Area Commander in the case of prisoners convicted by a Court Martial) as it may think fit, direct any convicted prisoner to be placed in Class I; and upon such direction the Superintendent shall place such prisoner in Class I.Explanation. - For the purpose of this rule, a 'convicting court' includes a Court Martial or a court detaining a person in prison under the provisions of Chapter VIII of the Code of Criminal Procedure, 1973.(3)The particulars of a prisoner shall be compiled in Form No. XXX to facilitate initial classification.(4)Classification may also be done on the basis of age, physical and mental health, length of sentences, degree of criminality and character for making the diagnosis and for preparing the correctional treatment programme.
