(1)A gang shall be formed of all prisoners discharged from hospital who are unfit to return to their usual work, of the aged and infirm, and of any others whom the Medical Officer selects for special observation and treatment. Every prisoner who appears to be suffering from obscure functional or organic disease or from malnutrition as indicated by his anaemic or otherwise unhealthy appearance, shall be placed in this gang which shall be termed the "convalescent and infirm" gang.
