(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.
