Section 3 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
3. Classification.
(1)The Pakistani nationals arrested and detained or confined under clause (g) of sub-section (2) of section 3 of the Foreigners Act, 1946, shall be classified as Division 1 or Division II detenus according to the condition of their health and their education, status and mode of living before arrest.(2)The classification of each detenu shall be made by the authority passing the order of arrest: and detention or confinement.(3)Subject to the other provision of this order, detenu of Division I and II shall ordinarily be treated in the same manner as may for the time being, be prescribed respectively for 'B' and C' class prisoners.
