31. Classification for correctionnal treatment and training.
(1)As soon as possible after the orientation of a convicted person, whose sentence of imprisonment after setting off the period of detention pending investigation, inquiry or trial of the offence, is not less than such period as may be prescribed by rules made under this Act, a Classification Committee consisting of the Superintendent as Chairman, the Medical Officer, the Jailer and the Welfare Officer as members, shall decide upon a suitable programme of correctional treatment and training for him in the light of his individual needs, aptitudes and capacities and with a view to his social rehabilitation.(2)All such inmates shall be classified by the Classification Committee into homogenous groups in terms of sex, age, type and frequency of offence committed, and health, both physical and mental, for the purpose of such treatment and training as aforesaid.(3)The Classification Committee shall at suitable intervals review the response of such inmates to such treatment and training, and, if found necessary, shall reclassify any of such inmates by suitably adjusting the programme of such treatment and training for him.
