Section 21 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
21. Pay, allowances, services conditions, selection and training of personnel.
(1)This Superintendent warders and other staff of the Jail department for posting to the Mental Health Rehabilitation Centres would be selected from a list of the existing personnel of the Jail department, those who has given their comments.(2)The Inspector General of Prisons shall constitute a selection committee for the purpose of sub-rule (1) which shall include a psychiatrist as one of its members.(3)the committee constituted under sub-rule (2) shall make the recommendations for selection after assessing the suitability of the candidate keeping in mind the special communication skills, empathy and other such qualities needed for handling the mentally ill prisoners.(4)The personnel posted in the Rehabilitation Centres would be required to undergo full time training in a Psychiatric Unit of a Medical College, District Hospital or a Psychiatry' Institute, as may be prescribed, for a minimum period of three months.(5)The pay, allowances, service conditions of the personnel posted in the Rehabilitation Centre shall be governed by their parent department.
