Section 14 in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
14. [ Digitization of services. [Substituted by Notification No. G.S.R. 567(E), dated 12.8.2021 (w.e.f. 29.5.2018).]
(1)A category-wise register in Form-D of all registered mental health establishments shall be maintained by the Central Authority in digital format in accordance with the provisions of section 71 of the Mental Healthcare Act, 2017.(2)The Central Authority shall also provide an online platform for digital submission of application for grant of provisional registration/ renewal of provisional registration of a mental health establishment (Form-B) and for digital issuance of certificate of provisional registration/ renewal of provisional registration (Form-C).] [Inserted by Notification No. G.S.R. 567(E), dated 12.8.2021 (w.e.f. 29.5.2018).]
