32. Inspection of criminal lunatics by the Inspector-General or visitors.
- When any person is detained under the provisions of Section 330 or Section 33 5 of the Code of Criminal Procedure, 1973 or kept under custody under the provisions of Section 145 of the Army Act, 1950, the Inspector-General of Prisons, if such person is detained in a jail or the visitors of the asylum or any two of them, if he is detained in any asylum, may visit him in order to ascertain his state of mind, and he shall be visited once at-least in every six months by such Inspector-General or by two of such visitors as aforesaid; and such Inspector-General or visitors shall make a special report as to the sate of mind of such person to the authority under whose order he is detained, [Section 30 Lunacy Act IV of 1912](2)The State Government may empower the officer in charge of the jail in which such person may be detained to discharge all or any of the functions of the Inspector-General under sub-section (1).
