Section 58 in The Kerala Prisons and Correctional Services (Management) Act, 2010
58. Medical aid to sick prisoners.—
(1)The officer in-charge of the prisoners shall, without any delay, report the names of prisoners desiring to have medical assistance to the Superintendent.(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.
