- Prisoners for purposes of separation, as far as possible, may be classified and kept separate as follows :(i)Men and women shall be kept in separate institutions or separate part of an institution/annexes.(ii)Better class prisoners should be kept separate from ordinary prisoners.(iii)Condemned prisoners, prisoners convicted to rigorous or simple imprisonment, civil prisoners, under-trial prisoners, committed to Sessions, under-trial prisoners not confined to Sessions may be kept separate from each other.(iv)Adult prisoners from adolescents.(v)Habitual prisoners from non-habitual prisoners.(vi)Prisoners under TADA and COFEPOSA be kept separate from other prisoners.(vii)Inmates suspected to be suffering from mental disorders.(viii)Homosexuals.(ix)Sex perverts.(x)Drug addicts and traffickers in narcotics.(xi)Inmates having suicidal tendencies.(xii)Inmates exhibiting violent and aggressive tendencies.(xiii)Inmates having escape or discipline risks.(xiv)Known bad characters.Note 1. - Female prisoners will be classified to the same manner as is provided in the case of male prisoners.Note 2. - Unconvicted criminal prisoners and civil prisoners respectively will be sub-divided according to sex and age.Note 3. A Committee of Superintendent, Deputy Superintendent, Medical Officer and Welfare Officer of the jail will determine classification of each prisoner.(B)Separation of Prisoners
