798. Procedure when a recovered lunatic has relapse.
(1)W hen a recovered convicted criminal lunatic undergoing probation in a jail has a relapse of insanity, he should be immediately returned to the mental hospital from which he came, in anticipation of the orders of Government. In such a case the documents etc. required by paragraph 793, should be forwarded with him, the Government order should follow immediately after it has been received.(2)The Superintendent shall forthwith apply through the Inspector-General for the confirmation of his action by the State Government, submitting at the same time the documents required by paragraph 792.
