Section 280(2) in The General Rules (Criminal), 1977
(2)If the District Magistrate is satisfied that the prisoner's education, character and antecedent, the nature of the offence committed and the motives therefore, justify superior class treatment to the prisoner, may, either on his own motion or as a recommendation made to the Court of Session or Magistrate under Clause (a) of paragraph 279 accord superior class-(a)to a prisoner not covered by sub-paragraph (1); and(b)to a prisoner covered by paragraph (1) but in very exceptional cases.
