(1)Classification of security prisoners into superior or ordinary class shall be in the discretion of the detaining authority.(2)Where the detaining authority is the District Magistrate, the District Magistrate of the district of residence of the security prisoner shall ordinarily make the classification. If a security prisoner is arrested in a district other than the district of his residence, or is transferred to another district without being classified, the classification shall be made by the District Magistrate of the district where the security prisoner for the time being detained.
