(2)On a comprehensive study of each habitual offender, the Classification Committee shall, subject to the orders of the Inspector General, place a prisoner in one of the following categories of habitual offender: -(a)Prisoners who have still not gone deep into a life of vice and criminality and who show hopes of being realigned to a socially adjusted way of life.(b)Prisoners who show signs of deep involvement in criminal activity and who have become hardened and persistent offenders.
