Section 2 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mental Healthcare Act, 2017 (10 of 2017);(b)"Form" means a Form appended to these rules;(c)"non-official member" means a member of the Central Authority nominated under clauses (i) to (p) of subsection (1) of section 34 of the Act;(d)"section" means a section of the Act.(2)The words and expressions used herein and not defined, but defined in the Act or, as the case maybe, in the Indian Medical Council Act, 1956 (102 of 1956) or in the Indian Medicine Central Council Act, 1970 (48 of 1970), in so far as they are not inconsistent with the provisions of the Act, shall have the meanings respectively assigned to them in the Act or, as the case may be, in those enactments.
