Section 32(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(2)The Board shall consist of the following members :-(a)The Principal Secretary Jail - Chairman(b)The Principal Secretary, Medical Education - Vice Chairman(c)The Secretary, Social Welfare(d)The Inspector General of Prisons(e)The Director, Medical Education(f)The Director, Health Services(g)The Director, Social Welfare(h)The Secretary, State Mental Health Authority - Member Secretary
