Section 57 in The Kerala Prisons and Correctional Services (Management) Act, 2010
57. Prison Medical Officer to provide medical aid to prisoners.—
(1)The Medical officer of a prison shall provide treatment to sick prisoners and attend to all matters connected with mental and physical health of prisoners. The criteria for ensuring general hygiene and sanitation of the prison and personal hygiene of prisoners shall be such as may be prescribed.(2)The Medical Officer shall also provide specialized treatment to the needy by referring them to the nearest Government hospital or by arranging visits of specialized Government doctors inside the prison.
