Section 280(4) in The General Rules (Criminal), 1977
(4)the State Government either on its' own motion or as [recommendation made by the High Court may, for reasons to be recorded in writing likewise accord superior class to a prisoner if it is satisfied that his education, character and antecedents, the nature of offence committed and the motives therefor justify the same] [Inserted by Notification No. 1151-PP/XXII-2215-80, dated 6th April, 1981.]
