Section 7(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)Within two months of the coming into force of these rules, for all persons whether convicted or under trial lodged in any of the jails in Madhya Pradesh, who according to the available records are suffering from a mental illness. The Superintendent of concerned Jail shall have such prisoner examined by the Jail Medical Officer. On receipt of a Medical Certificate of the Medical Officer to the effect that the prisoner suffers from a mental illness as defined in these rules, the Superintendent shall,-(a)Forthwith and without delay forward the original medical records and the current observation of the medical officer-in-charge to the Superintendent of the Mental Health Rehabilitation Centre.(b)The Superintendent of the Rehabilitation Centre shall, on receipt of such record, obtain the advice of the psychiatrist or of a medical officer with training in psychiatry' and if so advised send a request of transfer for the said person.(c)On receipt of such a request of transfer the Superintendent of the concerned Jail shall make arrangements, as laid down in these rules for the transport, food and escort for the said prisoner to reach him to the Mental Health Rehabilitation Centre as soon as possible and in any case later than a fortnight from the receipt of such request.
