(1)Where a prisoner is suspected to be a lunatic prisoner, the Superintendent shall, at once, ascertain by the quickest mode of communication available, from the Surgeon of the Mental Hospital to which he may be transferred, and shall also immediately report the matter, direct to the Secretary to Government in the Home Department stating therein, whether accommodation in a certain Mental Hospital is available or as information in that respect has been called for and will be sent as soon as possible by the quickest mode of communication available.(2)Where such a prisoner is sentenced to death, the Superintendent shall also send a report to the Inspector General, and the execution of the sentence shall not be carried out.(3)The report under sub-rule (1) or sub-rule (2) shall be accompanied by -(i)Nominal roll in Form No. XVII of the lunatic prisoner showing in the last column thereof-(a)The date of admission in prison;(b)The date on which the signs of insanity were first observed;(c)The date on which he was placed under medical observation, and(d)The date on which he was declared by the Medical Officer to be a lunatic;(ii)A copy of warrant (in duplicate) under which he is confined;(iii)Medical Officer's certificate, in duplicate;(iv)Medical history sheet in duplicate;(v)A copy of the judgment of the court which ordered his detention; and(vi)Information regarding -(a)Sentence undergone in prison,(b)Remission earned,(c)If the State Sentence Review Board has examined his case, the date on which the case was examined, the date on which the case is again submitted to the State Sentence Review Board as directed by it,(d)If the case has not been examined by the State Sentence Review Board, the term of sentence at the end of which it would have been so brought for examination before that Board had the prisoner continued to be in prison.
