Section 3 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
3. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Attender" means a ward boy or an ayah who has undergone at least 3 months full time training in a psychiatric unit of a medical college under the supervision of a teacher of psychiatry, viz., Assistant Professor, Associate Professor or a Professor of Psychiatry;(b)"Government " means the Government of Madhya Pradesh;(c)"Inspector General" means the Inspector General of Madhyra Pradesh;(d)"Mental Illness" used interchangeably with "psychiatric disorder" or "unsoundness of mind" means-(i)Psychosis, or(ii)Mental Retardation (10 below 70), or(iii)Severe incapacitating neurosis,when so certified by a psychiatrist or a medical officer with training in psychiatry;(e)"Medical Officer with training in psychiatry" means a medical officer (MBBS) with at least 3 months full time training in psychiatric unit of a medical college under the supervision of a teacher of psychiatry, viz., Assistant Professor, Associate Professor or a Professor of Psychiatry;(f)"Non Government Organisation (NGO)" means a body registered with the Registrar of Firms and Societies as a non profit organisation or a Public Trust registered under the Public Trust Act. The registration should be made at least three years previous to date of consideration under these rules. The NGO should have its own budget for the current year;(g)"Nurse" means a qualified nurse who has undergone atleast 3 months full time training in a psychiatric unit of a medical college under the supervision of a teacher of psychiatry, viz., Assistant Professor, Associate Professor or a Professor of Psychiatry;(h)"Patient" means an inmate with mental illness;(i)"Psychiatrist" means a medical officer with postgraduate qualifications in psychiatry (MD/DPM);(j)"Recovered patient" means a mentally ill person who after due observation by a psychiatrist is certified to be free from any current mental illness and fit to be discharged, stand that or undergo his prison term in a normal prison as directed by the Competent Court;(k)"Reception order" means an order made under the provisions of any relevant act for admission and detention of a mentally ill person in a psychiatric hospital or psychiatric nursing home and shall include a Mental Health Rehabilitation Centre established under these rules;(l)"Relative" or "Family member" includes any person related to the mentally ill person by blood, marriage or adoption whereas a "friend" means a person acknowledged to be a friend by the person with mental illness;(m)"Superintendent" means the officer appointed by the State Government and to act as the Superintendent of the Mental Health Rehabilitation Centre in which the prisoners with mental illness are ordered to be kept in safe custody.
