Section 45(2) in The West Bengal Correctional Services Act, 1992
(2)In exceptional cases where a sick prisoner is required to be transferred to an outside Government Hospital immediately to avoid the risk of the prisoner’s life, the Superintendent may, on the advice of the Medical Officer and subject to ratification by the Inspector General of Correctional Services in due course, transfer the said prisoner to an outside Government Hospital and move the Inspector General of Correctional Services for ratification of the action taken by him.
