Section 61 in The Kerala Prisons and Correctional Services (Management) Act, 2010
61. Superintendents power to send prisoner to outside hospital or mental health centre for special treatment.—
When the Superintendent, on the advice of the medical officer, is of opinion that a prisoner requires special treatment at a Government hospital outside the prison or in a mental health centre, he may send him to such Government hospital or mental health centre as may be referred to by the Medical Officer.
