Section 37(2) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
(2)The Jailor shall, without delay, call the attention of the Medical subordinate to any prisoners desiring to see him, or who is ill, or whose state of mind or body appears to require attention, and shall carry into effect all written directions given by the Medical Officer or Medical Subordinate respecting alteration of the discipline or treatment of any such prisoner.
