Section 3(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)The classification of each security prisoner shall be made by the authority under whose orders the security prisoner has been detained. In classifying security prisoners, the authority making the order of detention may have regard to the grounds of detention his general reputation and social standing, education, ordinary standard of living and conviction, if any, in a Court of law for offence involving moral turpitude, personal greed, cruelty or premeditated serious violence ;
