Section 3 in The Mental Healthcare (State Mental Health Authority) Rules, 2018
3. Nomination of ex officio members of State Authority.
(1)The State Government shall nominate Secretary or Principal Secretary in the Department of Health as Chairperson of the State Authority under clause (a) of section (1) of section 46 .(2)The State Government shall nominate Joint Secretary in charge of mental healthcare in the Department of Health, the Director of Health Services or Director of Medical Education and Joint Secretary in the Department of Social Welfare as ex officio members of the State Authority respectively under clauses (b), (c) and (d) of sub-section (1) of section 46.(3)The State Government shall nominate three persons, not below the rank of Joint Secretary in the Departments of Home, Finance and Law, to be ex officio members of State Authority under clause (e) of sub-section (1) of section 46.
