(4)Where no nominated representative is appointed by a person under sub-section (1), the following persons for the purposes of this Act in the order of precedence shall be deemed to be the nominated representative of a person with mental illness, namely:-(a)the individual appointed as the nominated representative in the advance directive under clause (c) of sub-section (1) of section 5; or(b)a relative, or if not available or not willing to be the nominated representative of such person; or(c)a care-giver, or if not available or not willing to be the nominated representative of such person; or(d)a suitable person appointed as such by the concerned Board; or(e)if no such person is available to be appointed as a nominated representative, the Board shall appoint the Director, Department of Social Welfare, or his designated representative, as the nominated representative of the person with mental illness:Provided that a person representing an organisation registered under the Societies Registration Act, 1860 or any other law for the time being in force, working for persons with mental illness, may temporarily be engaged by the mental health professional to discharge the duties of a nominated representative pending appointment of a nominated representative by the concerned Board.
