96. Restriction on psychosurgery for persons with mental illness.
(1)Notwithstanding anything contained in this Act, psychosurgery shall not be performed as a treatment for mental illness unless-(a)the informed consent of the person on whom the surgery is being performed; and(b)approval from the concerned Board to perform the surgery, has been obtained.(2)The Central Authority may make regulations for the purpose of carrying out the provisions of this section.
