Section 4 in The U.P. Essential Services (Conditions of Detention) Order, 1979
4. Classification.
- Every Essential Services Prisoner shall ordinarily be placed in the ordinary class, unless otherwise classified, in accordance with the provisions pertaining to the classification of convicts as contained in the Jail Manual, into the superior class by the detaining authority or the District Magistrate of the district where he is for the time being detained.
