Section 45(1) in The West Bengal Correctional Services Act, 1992
(1)If a prisoner is attacked with a disease which, in the opinion of the Medical Officer, is of a serious type or if, at any stage of illness of a prisoner, the Medical Officer is of the opinion that he should be transferred to another hospital in any correctional home or to an outside Government Hospital, the Medical Officer shall report to the Superintendent accordingly. On receipt of such report, the Superintendent shall move the Inspector General of Correctional Services for order for such transfer, and the Inspector General of Correctional Services shall pass necessary orders. In very urgent case, orders for transfer may be sought for and given through telegrams or telephone calls. When such orders for transfer are sought for and given through telephone calls, substance of the messages shall be recorded in the relevant Registers at both ends.
