Section 22(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)The record of the Rehabilitation Centre shall be maintained in accordance with the provisions of Section 12 of the Prisons Act, 1894 and the Rules 905 and 907 to 912 of the Madhya Pradesh Jail Manual. The preparation and submission of reports shall be governed by the Rules 25, 101, 112, 111, 282 (3), 898, 337, 920, 404 and 405 of the Madhya Pradesh Jail Manual except in so far as they are not inconsistent with these rules.
