Section 4 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
4.
(1)The Government shall establish and maintain Mental Health Rehabilitation Centres (referred to hereafter as Rehabilitation Centres) for the admission, treatment, care and safe custody of accused persons or prisoners with mental illness or of, persons acquitted on grounds of unsoundness,at such places as it thinks fit.(2)For every Rehabilitation Centre, the State Government shall appoint an Officer-in-Charge and such other officers as may be necessary.(3)the Officer-in-charge shall be a psychiatrist who shall also function as the Superintendent of the Rehabilitation Centre :Provided that for the first five years, in case a suitable psychiatrist is not available a medical officer with training in psychiatry may be appointed :Provided further that in the first instance the medical officer may undergo simultaneous training as defined in clause (c) of Rule 3 of these rules, but the simultaneous training would be for a period of six months and alternate days may be spent in the psychiatry Unit so that the work in the Rehabilitation Centre may not suffer.
