Section 58(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)The Superintendent shall, without delay, call the attention of the Medical Officer or Medical subordinate to any prisoner desiring to see him and to any prisoner whose state of mind or body appears to require the attention of the Medical Officer or Medical subordinate and shall thereafter carry out all written directions given by the Medical Officer or Medical subordinate regarding alterations of the discipline or treatment of any such prisoner.
