Section 13 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
13. Management and regulation of the Rehabilitation Centre.
(1)Subject to the orders to the Inspector General of Prisons, the regulation and management of the Rehabilitation Centre shall vest in the Superintendent appointed by the State Government, provided that he will be assisted in his duties by at least one or more medical officers preferably with training in psychiatry, and a reputed NGO appointed by Jail Department as per the procedures laid down under these rules :Provided that in matters relating to the psychiatric, medical or rehabilitative aspects, joint opinion of another psychiatrist or medical officer with training in psychiatry shall be binding.
