Section 3 in Rajasthan Conditions of Detention Order, 1971
3. Classification.
(1)The detenus shall be classified as Class I or Class II detenus according to the state of their health and their education, status and mode of living before arrest.(2)The classification of each detenu shall be made by the authority passing the order of detention :Provided that where the District Magistrate classifies a detenu as Class I detenu, the classification will be provisional and subject to confirmation by the Government.(3)Subject to the other provisions of this Order, detenus of Class I and II shall ,ordinarily be treated in the same manner as may for time being be prescribed respectively for B and C class prisoners.
