(2)If after such observation as aforesaid, the inmate is found to be of unsound mind, the Superintendent shall report the case, together with the medical certificate and such other documents as may be prescribed, -(a)to the Court by whose warrant or order the inmate is committed to prison, if such inmate is an undertrial inmate, for appropriate orders of the Court with regard to such inmate;(b)to the Inspector General, if such inmate is other than an undertrial inmate; for appropriate action under Section 82 with regard to such inmate;
