(1)The Superintendent may, at any time, forward to the Government, the prisoner's case file in Form No. XX1 along with his recommendations with reasons thereof, through the Inspector General, for revision of the classification of any under-trial or convicted prisoner.(2)On receipt of the recommendations under sub-rule (1) or suo-motu, the Government may at any time revise the class in which any under-trial prisoner or convicted prisoner is placed.
