Section 24(4) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(4)Whenever the Medical Board has reason to believe that the mind of a prisoner is or is likely to be injuriously affected by the discipline or treatment to which he is subjected, the Medical Board shall report such case in writing to the Superintendent, together with such observations as it may think proper. The Superintendent shall take appropriate action on the report and also send a report forthwith to the Director General together with details of action taken and the report of the Medical Board.
