Section 7(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(2)The Superintendent of any jail shall, if in his opinion or on the opinion of the medical officer of the jail or the civil surgeon of the district, a prisoner has developed a mental illness, or on verbal request of the inmate himself or on the written application of his relative or friend, or on the written recommendation of an authorised visitor of the jail, to the effect that the prisoner is suffering from a mental illness as defined in these rules, have examined or cause him to be examined to him by two independent medical officers, one preferably a medical officer with training in psychiatry, without delay and in any case not later than a fortnight of such application. After the completion of the examination and above, the Superintendent shall send the medical certificates and such other documents as necessary to the Superintendent of the nearest Mental Health Rehabilitation Centre and follow the procedure for transferring the mentally ill prisoner to the Mental Health Rehabilitation Centre following the procedure laid down in sub-rule (1)
