Section 9 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
9. Term of office and allowances of non-official members of Central Authority.
(1)Every non-official member of the Central Authority nominated under rule 8 shall hold his office for a term of three years at a time from the date of his nomination.(2)Every non-official member attending the meeting of the Central Authority shall be entitled to sitting allowance, travelling allowance, daily allowance and such other allowances as are applicable to non-official members of the Commissions and Committees of the Central Government attending the meetings of such Commission or Committee.
