Section 4(3) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(3)the Officer-in-charge shall be a psychiatrist who shall also function as the Superintendent of the Rehabilitation Centre :Provided that for the first five years, in case a suitable psychiatrist is not available a medical officer with training in psychiatry may be appointed :Provided further that in the first instance the medical officer may undergo simultaneous training as defined in clause (c) of Rule 3 of these rules, but the simultaneous training would be for a period of six months and alternate days may be spent in the psychiatry Unit so that the work in the Rehabilitation Centre may not suffer.
