Section 9(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)If in the opinion of the Superintendent of the Rehabilitation Centre or the Psychiatrist incharge of medical care at the Rehabilitation Centre, or on the verbal request of the inmate himself or on the written application of his relative or friend, or on the written recommendation of an authorised visitor of the Jail, to the effect that the inmate has recovered from the mental illness as defined in these rules, the Superintendent shall without delay and in any case not later than a fortnight of such application, examined by two independent medical officers, one of whom should preferably be a medical officer with training in psychiatry.
