[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 8 in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
8. Form for admission and discharge.
- A request for admission to, or discharge from, a mental health establishment shall be made by the person specified in column (2) of the Table below, for the purpose specified in the corresponding entry in column (3), in the Form specified in the corresponding entry in column (4), namely:-| S.No. | Request to be made by | Purpose of Request | Form |
| (1) | (2) | (3) | (4) |
| (i) | any person who is not a minor and who considershimself to have a mental illness | admission as an independent patient | Form-C |
| (ii) | nominated representative of the minor | admission of the minor | Form-D |
| (iii) | nominated representative of a person | admission of a person with mental illness, withhigh support needs under section 89 of the Act | Form-E |
| (iv) | nominated representative of a person | continuation of the admission of a person withmental illness, with high support needs under section 90 of theAct | Form-F |
| (v) | person admitted as an independent patient or aminor admitted under section 87 of the Act who attained the ageof 18 years during his stay in the mental health establishment | discharge from a mental health establishment | Form - G |
| (vi) | nominated representative of the minor | discharge of the minor | Form - H |