Section 18 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
18. Security and use of arms.
(1)The provisions of the Prisoners' Act, 1900 and the Madhya Pradesh Jail Manual regarding the safe custody of prisoners shall apply to patient in Rehabilitation Centres.(2)The provisions of sub-rule (1) shall not apply to the inmates of the Rehabilitation Centres insofar as they deal with the daily routine of the inmates.(3)The daily routine of the prisoners with mental illness would be made individually for each inmate by the clinical psychologist assisted by the psychiatric social worker in consultation with the psychiatrist. This would keep in mind the rehabilitation needs of the inmate and his physical and mental capability. The routine would endeavour to realise the full potential of the inmate as an individual.(4)The rules regarding security and security bonds, as laid down in the Madhya Pradesh Jail Manual and the rules regarding uniform, accountements, ordinance supplies and military training as laid down in the said manual shall apply to Rehabilitation Centre except insofar as they are not inconsistent with these rules.
