Section 15 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
15. The appointment, guidance, control, punishment and dismissal of officers and their responsibilities, duties and powers.
(1)The Director of Medical Education and the District Magistrate will exercise such powers and perform such duties in the Management of the Rehabilitation Centres in accordance with the provision of Rules 76, 80 to 84 and 116 of the Madhya Pradesh Prisons Rules, 1968 except insofar as they are not inconsistent with the provisions of these rules.(2)The provisions of the Madhya Pradesh Jail Manual relating to powers and duties of the Jailors shall apply to Deputy Jailors and Assistant Superintendent and those relating to Assistant Jailors shall apply to Hospital masters, Physical Instructors and Medical Store Keepers of the Mental Health Rehabilitation Centre except in so far as they are not inconsistent with these rules.(3)the Superintendent and other officers of the Rehabilitation Centres shall exercise such powers and perform such duties as laid down in the Madhya Pradesh Jail Manual except in so far as they are not inconsistent with these rules.
