(1)High security prisoners shall be categorized on the basis of factors like class of prisoners, criminal behaviour, escape risk, requirement of gradation in custody, and educational and vocational needs. They may be categorized as below:-Category 'I': Will include the under-trials, convicts and detenus involved in terrorist and extremist activities, violent and habitual offenders and those prisoners who had escaped earlier.Category 'II': Under-trials, convicts and detenues involved in murder, dacoity, robbery, rape and prisoners who are professional killers / organisers, drug pedlars. In this category violent and undisciplined inmates and inmates who are an escape risk would also be included.(2)Further, the hardcore militants, terrorists, professional killers, habitual offenders of heinous crimes, violent and dangerous criminals who pose great threat of escape shall be lodged separately in a cellular type of accommodation. The Government may issue detailed instructions for separation of such prisoners as required.
