Section 26 in The Kerala Prisons and Correctional Services (Management) Act, 2010
26. Report on the death of a prisoner.—
(1)On the death of any prisoner, the Medical Officer-in-charge shall forthwith record in a register the following particulars, so far as they can be ascertained, namely:—(a)the day on which the deceased first complained of illness or injury or was observed to be ill or injured;(b)the labour, if any, on which he was engaged on that day;(c)the scale of his diet on that day;(d)the day on which he was admitted to hospital;(e)the day on which the Medical Officer was first informed of the illness Or injury;(f)the nature of the disease or injury;(g)whether the patient prisoner was referred to outside hospital;(h)if so, the details of treatment provided in the outside hospital;(i)the details of medicines administered and the clinical tests conducted on the prisoner;(j)when the deceased was last seen before his death by the Medical Officer or Medical Subordinate;(k)the time of the death of the prisoner; and(l)an account of the appearance of the corpse, together with any special remarks that the Medical Officer may desire to record or report to the Superintendent.(2)The Medical Officer shall send a report of such death to the Superintendent of the Prison and to the Director General, through the Superintendent.
