(2)No mentally ill person under treatment shall be used for purposes of research, unless(i)such research is of direct benefit to him for purposes of diagnosis or treatment; or(ii)such person, being a voluntary patient, has given his consent in writing or where such person (whether or not a voluntary patient) is incompetent, by reason of minority or otherwise, to give valid consent, the guardian or other person competent to give consent on his behalf, has given his consent in writing, for such research.
