(1)The High Court, Session Judges, Additional Sessions Judges and District Magistrates may, in accordance with Rules 401 and 402 make a recommendation for the admission either to class "A" or class "B" of a convicted prisoner (or a prisoner who has been required to execute a bond to keep the peace or to be of good behavior), if they have dealt with his offence as original, Appellate or Revisional Courts, Recommendations by the High Court, Sessions Judges and Additional Sessions Judges should be forwarded separately direct to the Secretary to Government in the Jail Department. Recommendations by District Magistrates should be forwarded separately by them through the Commissioner of the Division to the Secretary to the Government in the Jail Department.(2)Other Magistrates may make such recommendations through the District Magistrates, who shall forward them with their opinion to the Provincial Government.(3)District Magistrates may make recommendations in any cases when Magistrates subordinate to them have not done so.
