Section 10 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
10.
On completion of the term of sentence of a convict or on his being discharged by Court in case of under trials or on the completion of the period of safe custody as ordered by a Competent Court as the case may be the said inmate :-(a)shall be transferred to a mental hospital, if in the opinion of a psychiatrist the said inmate required further prolonged psychiatric care in an institutional setting.(b)if in the opinion of the psychiatrist such an inmate has recovered from his illness and is capable of living independently to a reasonable extent, the said inmate shall,-(i)be discharged into the care of such relative or friend who to the satisfaction of a Magistrate furnishes a bond, with or without sureties, for such amount as may be specified in this behalf, and gives an undertaking to take proper care of the mentally ill persons.(ii)be sent to a suitable half-way home set up by the Government or a NGO assisted by the Government with funds or to such other NGO run organisations as may be decided upon by the visitors to the Mental Health Rehabilitation Centre.
