(1)Where it appears to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that any person detained under any order is of unsound mind, the [State] Government may order his removal to a lunatic asylum or other place of safe custody within the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] there to be kept and treated as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government directs during the remainder of the term for which he has been ordered to be detained or, if on the expiration of that term it is certified by a medical officer that it is necessary for the safety of the inmate or others that he should be further detained under medical care or treatment, then until he is discharged according to law.
