Section 24 in The Kerala Prisons and Correctional Services (Management) Act, 2010
24. Medical Board to submit report in certain cases.—
(1)Whenever a Medical Board constituted by the Government by notification in the Gazette for this purpose, considers that any prisoner is seriously ill and that his illness has not been caused or aggravated by the prisoner himself and that his illness, whether Caused by imprisonment or not. will be so aggravated by further imprisonment as to render his early death certain and that the prisoner will have a fair chance of recovery if released, it shall record a certificate accordingly, forward the same, through the Superintendent of the prison, to the Director General together with a full statement of the medical case and of the reasons which led the Medical Board to the observation in the certificate. While forwarding the certificate and statement, the Superintendent shall furnish the nominal roll of the prisoner showing the amount of remission earned and any remarks relevant to the case. The Director General shall forward the report to Government for appropriate orders with his remarks regarding the release of the prisoner.(2)Whenever the Medical Board has reason to believe that any prisoner is in danger of death from sickness not due to infectious diseases and that there is no scope for recovery inside or outside the prison, it shall record a certificate accordingly and along with full details of the case, send a report to the Superintendent of the prison who in turn forward the same to the Director General along with a nominal roll of the prisoner, details of remission and his specific remarks.(3)On receipt of the report, the Director General shall along with his remarks, address the Government for decision whether the prisoner shall be released immediately or not.(4)Whenever the Medical Board has reason to believe that the mind of a prisoner is or is likely to be injuriously affected by the discipline or treatment to which he is subjected, the Medical Board shall report such case in writing to the Superintendent, together with such observations as it may think proper. The Superintendent shall take appropriate action on the report and also send a report forthwith to the Director General together with details of action taken and the report of the Medical Board.
