(3)All Courts recommending the classification for Better Class will make a recommendation to that effect, attaching to the record their recommendation, with their reasons for it, on a separate paper. All Courts subordinate to the District Magistrate and the Sessions Judge, as the case may be, will forward their recommendations with the record of the District Magistrate to the Sessions Judge. The District Magistrate or the Sessions Judge will forward a recommendation with a copy of Judgment (and classifying orders) to the Inspector-General who will then communicate the final orders of the State Government direct to the District Magistrate or Sessions Judge, as the case may be and also send a copy of these orders to the concerned Superintendent for information and compliance. In case, the convicting court moves the recommendations for placing a convicted prisoner in Better Class, the Superintendent may, subject to the approval of the State Government, classify him as Better Class provided such prisoner appears to fulfil the conditions prescribed for Better Class prisoners.
