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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(3)the committee constituted under sub-rule (2) shall make the recommendations for selection after assessing the suitability of the candidate keeping in mind the special communication skills, empathy and other such qualities needed for handling the mentally ill prisoners.