Section 8 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
8. Appointment of Visitors and Inspection.
(1)The Government shall appoint a Board of visitors for the Rehabilitation Centre.(2)The Board of Visitors referred to in sub-rule (1) above shall be set up under the provisions of Section 37 of the Mental Health Act, 1987 and the rules made thereunder insofar as they are not inconsistent with these rules.(3)The duties of the visitors so appointed and the inspection of the Rehabilitation Centre shall be as laid down in Section 38 of the Mental Health Act, 1987 and the rules made thereunder insofar as they are not inconsistent with these rules.
