Section 30(6) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(6)During examination under sub-section (5), if it is found that any prisoner is suffering from any infectious disease, mental ailment, addiction to drugs, serious sickness, pregnancy, injury or any other serious ailment as may be discernible on examination by the Medical Officer, the prisoner shall be referred to a Government Hospital or Mental Health Centre, as the case may be: Provided that examination regarding the infectious diseases referred in sub-section (6) shall be conducted within two weeks and a report regarding this shall be submitted to the Superintendent: Provided further that orders of the competent administrative authority shall be obtained before referring a prisoner to Mental Health Centre.
