(3)The Authority may issue a show cause notice to a mental health establishment as to why its registration under this Act not be cancelled, if the Authority is satisfied that-(a)the mental health establishment has failed to maintain the minimum standards specified by the Authority; or(b)the person or persons or entities entrusted with the management of the mental health establishment have been convicted of an offence under this Act; or(c)the mental health establishment violates the rights of any person with mental illness.
