(4)While making rules under sub-section (3), the Central Government shall have regard to the following, namely:-(a)the expected or actual workload of the Board in the State in which such Board is to be constituted;(b)number of mental health establishments existing in the State;(c)the number of persons with mental illness;(d)population in the district in which the Board is to be constituted;(e)geographical and climatic conditions of the district in which the Board is to be constituted.
