Section 43(2) in The West Bengal Correctional Services Act, 1992
(2)In a central correctional home, there shall be a separate wing in hospital where a prisoner, whether an undertrial or a convict or prisoner under preventive detention, being a psychiatric patient or declared by the Medical Officer to be of unsound mind, shall be segregated and admitted for treatment and, in each such wing, a qualified psychiatrist shall be appointed and he shall be duly assisted by the Medical Officer and the medical subordinates.
