Under-trial prisoners will also be of two classes only. One class will correspond to 'Better Class' of convicted prisoners and the other to 'Ordinary Class'. Till an under-trial prisoner is brought before a competent court, it will be within the discretion of the officer incharge of he Police Station to place him in 'Better Class'. After he is brought before the Court, he will be classified by the Court, subject to the revisional orders of the District Magistrate or the Sessions Judge as the case may be. While classifying an under-trial prisoner as better class, the officer incharge of Police Station and Courts concerned will be guided by the instructions laid down by the State Government for classification of convicted prisoners from time to time.Rules for Prisoners admitted to Better Class
