(1)Convicted persons shall be divided into two classes, namely "Better Class" and "Ordinary Class". Better class will contain all prisoners so classified by the State Government or any other authority empowered by the State Government in this behalf who :(a)are non-habitual prisoners of good character.(b)are by social status, education and habits of life been accustomed to a superior mode of living, and(c)have not been convicted of -(i)offences involving elements of sedition, cruelty, moral degradation or personal greed;(ii)serious or premeditated violence;(iii)serious offences against property;(iv)offences relating to TADA and the possession of explosives, firearms and other dangerous weapons with the object of committing an offence or enabling an offence to be committed;(v)persons convicted under COFEPOSA and NDPS Acts.(vi)abetment or incitement of offences falling within these sub- clauses.Note. - The State Government may from time to time issue instructions for fixing criteria for determining the qualifications for classifying a prisoner as Better Class.
