- (i) A reception centre shall be earmarked in each jail, where all newly admitted prisoners shall be received and kept for a fortnight to study each one of them individually. The reception centre should have two barracks, one each for under trial and convicted prisoners, five cells, open working shed, and an office. The reception centre shall be under the charge of welfare officer.(ii)Study of offenders. - Prisoners, suspected of suffering from contagious diseases like T.B., leprosy or mental disorder shall be immediately segregated to specially earmarked wards.(iii)During the stay of a prisoner in the reception centre, case history of each prisoner sentenced to one year and above shall be prepared by trained officers, through sustained interviews, collection of criminal records and other social data, educational and family background, aptitude for work and plans for rehabilitation after release.(iv)Orientations talks. - At the reception centre, prisoners shall be given orientation talks by welfare officer, Deputy Superintendent and Superintendent Jail. Orientation talks should include rules and regulations of jails, conduct and treatment, health, sanitation, standard of behaviour, discipline, prisoners rights and duties, education, industrial trades and facilities/opportunities for self improvements.(v)Each central and district prison and such other institutions as may be specified by Inspector General will have a classification committee of the following officers :(a)Superintendent Jail (Chairman)(b)Deputy Superintendent (Vice Chairman)(c)Medical Officer, Deputy Superintendent (Factory) Correctional/Social workers and educational officers and Officer incharge of reception centre.Wherever possible, psychiatrists and psychologists may be associated.The committee shall meet at such intervals so as to classify the newly admitted prisoners within a week. It shall interview each individual offender sentenced to imprisonment of one year and more and go through the case history and other documents received from police and the courts. Every offender should be classified for individual treatment on the basis of age, sex, physical and mental health education, vocational aptitude and susceptibility to reformation. Besides this, factors like criminal behaviour, nature of crime, contamination risk, educational and vocational training needs, urban/rural background and prospects of release and rehabilitation should be taken into consideration.(vi)Decision of classification Committee. - Classification Committee should recommend the institution/ward for detention, gradation of custody, medical matters, work, employment, training, education, individual problems, and social adjustment of the offender.(vii)Progress report. - The officer incharge of various sections and programmes will maintain progress report of each inmate. The report should be written once a quarter and oftener if necessary. On the basis of this progress report, the classification committee may reclassify the offenders.
