Section 17 in The Mental Healthcare (State Mental Health Authority) Rules, 2018
17. Audit of mental health establishments.
(1)The State Authority shall, for the purpose of conducting audit of registered mental health establishments in the State, authorize one or more of the following persons to ensure that such mental health establishments comply with the minimum standards specified under the Act, namely:-(a)a representative of the District Collector or District Commissioner of the district where the mental health establishment is situated;(b)a representative of the State Human Rights Commission of the State where the mental health establishment is situated;(c)a Psychiatrist who is in Government service;(d)a Psychiatrist who is in private practice;(e)a mental health professional who is not a psychiatrist;(f)a representative of a non-governmental organization working in the area of mental health;(g)representatives of the care-givers of persons with mental illness or organisations representing caregivers; and(h)representatives of the persons who have or have had mental illness.(2)For conducting audit of registered mental health establishment, the State Authority shall charge a fee of rupees ten thousand by way of a demand draft drawn in favour of the Chairperson, State Mental Health Authority payable at the place where the Authority is situated.
