Section 24(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)Whenever the Medical Board has reason to believe that any prisoner is in danger of death from sickness not due to infectious diseases and that there is no scope for recovery inside or outside the prison, it shall record a certificate accordingly and along with full details of the case, send a report to the Superintendent of the prison who in turn forward the same to the Director General along with a nominal roll of the prisoner, details of remission and his specific remarks.
