Section 44 in The West Bengal Correctional Services Act, 1992
44. Segregation of sick prisoners.—
(1)Quick measures shall be taken for segregation of sick prisoners from other prisoners and in no case shall a sick prisoner be allowed to mix or live with other prisoners.(2)In every correctional home (other than a subsidiary correctional home), there shall be a hospital and in every subsidiary correctional home, there shall be sick room with at least four beds for segregation of sick prisoners. The hospital and the sick room shall be provided with such equipments as may be prescribed.(3)As soon as a prisoner becomes sick or a sick prisoner is admitted in a correctional home, he shall be removed to the hospital or the sick room, as the case may be.(4)If a prisoner confined in a district correctional home or subsidiary correctional home, is attacked with any infectious or contagious disease or if a person suffering from any such disease is admitted in a correctional home as aforesaid and is certified as such by the Medical Officer, such prisoner or person, as the case may be, shall be removed to the hospital of a central correctional home for proper medical care and treatment. Pending such removal, such prisoner or person, as the case may be, may be segregated from other prisoners.(5)Before the removal of a prisoner or person from a district correctional home or subsidiary correctional home under sub-section (4), the Superintendent shall move through trunk call the Inspector General of Correctional Services for orders and thereupon the Inspector General of Correctional Services shall, after consultation with the Chief Medical Officer, give orders for such removal through trunk call and, in all such cases, substance of the messages shall be recorded in relevant registers at both ends.
