A convicted prisoner will be eligible for class "A" if-(a)he is a non-habitual offender of good character; and(b)he, by social status, education and habit of life, had been accustomed to a superior mode of living; and(c)he has not been convicted of-(i)an offence involving elements of cruelty, moral degradation or personal greed;(ii)serious or pre-meditated violence;(iii)a serious offence against property;(iv)an offence relating to the possession of explosives, fire-arms or other dangerous weapons, with the object of committing an offence, or of enabling an offence to be committed;(v)abetment or incitement of offences falling within the above sub-clauses.
