Section 73(2) in The West Bengal Correctional Services Act, 1992
(2)If any person of unsound mind is admitted to a correctional home as an under-trial prisoner or if a convicted prisoner is found, on medical examination after his admission into a correctional home and while serving a sentence, to be of unsound mind, the Superintendent shall move the Inspector General of Correctional Homes and Correctional Services for orders for the transfer of such prisoner to a central correctional home having a ward or wing set up under clause (a) of sub-section (1) for custody and care and shall transfer the concerned prisoner to the central correctional home approved by the Inspector General of Correctional Homes and Correctional Services.
