(1)These Rules may be called the Uttar Pradesh Security Prisoners' Rules, 1972 (hereinafter referred to as "the Rules").(2)They shall apply to all persons (hereinafter referred to as "Security Prisoners") ordered to be detained and committed to a prison in Uttar Pradesh by any authority acting in exercise of the powers under Section 3 of the Maintenance of Internal Security Act, 1971 (Act No. 26 of 1971) and shall come into force from the date of their publication in the official Gazette.(3)Except to the extent they are modified by the following rules, all rules, relating to convicted prisoners contained in the Uttar Pradesh Jail Manual shall also apply to security prisoners :Provided that the Governor may direct that the provisions of these Rules shall apply in relation to any security prisoner or any class of security prisoners with such modifications as may be specified in the direction.
