Section 32 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
32. Advisory Board.
(1)There shall be an Advisory Board constituted for all the Mental Health Rehabilitation Centres established by the Government in the State.(2)The Board shall consist of the following members :-(a)The Principal Secretary Jail - Chairman(b)The Principal Secretary, Medical Education - Vice Chairman(c)The Secretary, Social Welfare(d)The Inspector General of Prisons(e)The Director, Medical Education(f)The Director, Health Services(g)The Director, Social Welfare(h)The Secretary, State Mental Health Authority - Member Secretary(3)The Advisory Board shall meet at least once every six months and take steps for running of the Mental Health Rehabilitation Centre.
