(1)The State Government may from time to time, in its discretion, declare any jail to be a Special Jail for the purposes of these rules, or establish a Special Jail at any place.(2)The State Government as far as practicable shall establish a separate jail for under-trial prisoners and agitational prisoners at Distt. Headquarters as deemed proper.(3)No jail shall be deemed to be a Special Jail, within the meaning of these rules, unless it has been declared to be so or established as such under clause (2);(4)The Ludhiana Female jail and Borstal Institution and Juvenile Jail shall be deemed to be a Special Jail established under this rule.
