(1)The State Government and subject to its general direction and control the Inspector General, may by order, direct a convicted person detained in a prison, who is certified by the Medical Officer to be of unsound mind, to be transferred from such prison to a mental hospital in the State or in any other State or Union Territory :Provided that no order directing a person to be transferred to a mental hospital in any other State or Union Territory shall be made under this sub-section except by the State Government and except with the consent of the Government of such other State or Union Territory.
