(14)"Criminal Lunatic" means any person for whose detention in or removal to a prison or other place of safe custody, an order has been made in accordance with the provisions of sections 328 or 330 or sections 335 and 336 of the Code of Criminal Procedure, 1973, or of section 30 of the Prisoners Act, 1900 or of section 145 of the Army Act, 1950;
