Section 17 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
17. Mental Health Review Boards.
(1)For the purpose of constituting Mental Health Review Boards under section 73, the State Authority shall, in consultation with the State Government, take decision on the number of such Boards to be constituted in the State, their location and jurisdiction, having regard to the following, namely:-(a)the expected or actual workload of the Board to be constituted;(b)the number of mental health establishments existing in that State;(c)the number of persons with mental illness in that State;(d)the population of the place where such Board is to be constituted;(e)the geographical and climatic conditions of the place where such Board is to be constituted:Provided that at least one Board shall be constituted for a district and where it is not feasible, one Board for a group of two or more districts, not exceeding three districts, in the State:
