(1)The State Authority shall-(a)register all mental health establishments in the State except those referred to in section 43 and maintain and publish (including online on the internet) a register of such establishments;(b)develop quality and service provision norms for different types of mental health establishments in the State;(c)supervise all mental health establishments in the State and receive complaints about deficiencies in provision of services;(d)register clinical psychologists, mental health nurses and psychiatric social workers in the State to work as mental health professionals, and publish the list of such registered mental health professionals in such manner as may be specified by regulations by the State Authority;(e)train all relevant persons including law enforcement officials, mental health professionals and other health professionals about the provisions and implementation of this Act;(f)discharge such other functions with respect to matters relating to mental health as the State Government may decide:Provided that the mental health establishments in the State (except those referred to in section 43), registered, before the commencement of this Act, under the Mental Health Act, 1987 or any other law for the time being in force, shall be deemed to have been registered under the provisions of this Act and copy of such registration shall be furnished to the State Authority.
