Section 25(3) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(3)On such a mentally prisoner being adequately treated and capable of coming back to the Mental Health Rehabilitation Centre, he shall be transferred back :Provided that the opinion of the psychiatrist shall be necessary before such a transfer can take place.The transfer of inmates from one Rehabilitation Centre to another or from one hospital to another hospital or a mental hospital shall be governed by the Rules 791,801 to 813 of the Madhya Pradesh Jail Manual, except insofar as they are not inconsistent with these rules.
