Section 73(4) in The West Bengal Correctional Services Act, 1992
(4)When an under-trial prisoner or a convicted criminal lunatic is found by the Medical Officer or the Psychiatrist in charge of the world of wing of a central correctional home to have been cured, he shall make a report to that effect to the Chief Medical Officer of Correctional Homes. On receipt of such report, the Chief Medical Officer shall examine the concerned prisoner or cause him to be examined by an expert. If the Chief Medical Officer is satisfied that the concerned prisoner has been completely cured of mental derangement and is fit to understand the proceedings of the court or to serve the sentence, as the case may be, he shall issue a certificate to that effect. On receipt of the certificate from the Chief Medical Officer, the Superintendent shall, with the approval of the Inspector General of Correctional Services, transfer the concerned prisoner to the correctional home within the jurisdiction of the court before which the trial of the under-trial prisoner is pending or to the correctional home in which the convicted prisoner was serving sentence, along with a copy of the certificate of the Chief Medical Officer.
