Section 29(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)NGO's will be responsible for autonomously planning and implementation of total rehabilitation process. They will work as partners of the Department of the Jail and the Department of Medical Education and extend full co-operation and collaboration towards realising the rehabilitation process, which will include psychological, Social, Recreational, Occupational and Vocational Rehabilitation as specified in the Appendix appended to these rules.
