Section 24(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)Whenever a Medical Board constituted by the Government by notification in the Gazette for this purpose, considers that any prisoner is seriously ill and that his illness has not been caused or aggravated by the prisoner himself and that his illness, whether Caused by imprisonment or not. will be so aggravated by further imprisonment as to render his early death certain and that the prisoner will have a fair chance of recovery if released, it shall record a certificate accordingly, forward the same, through the Superintendent of the prison, to the Director General together with a full statement of the medical case and of the reasons which led the Medical Board to the observation in the certificate. While forwarding the certificate and statement, the Superintendent shall furnish the nominal roll of the prisoner showing the amount of remission earned and any remarks relevant to the case. The Director General shall forward the report to Government for appropriate orders with his remarks regarding the release of the prisoner.
