Section 5(2) in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
(2)The Central Government shall nominate two persons each from the following categories as members of the Central Authority respectively under clauses (m), (n), (o) and (p) of sub-section (1) of section 34, namely: -(a)persons representing persons who have or have had mental illness;(b)persons representing care-givers of persons with mental illness or organisations representing care-givers;(c)persons representing non-governmental organisations which provide services to persons with mental illness; and(d)persons representing areas relevant to mental health:Provided that in case none of the members nominated under clause (g) or clause (i) of sub-section (1) of section 34 are psychiatrists, then two psychiatrists shall be nominated as members under clause (p) thereof.
