(1)The Central Authority shall consist of the following, namely:-(a)Secretary or Additional Secretary to the Government of India in the Department of Health and Family Welfare-chairperson ex officio;(b)Joint Secretary to the Government of India in the Department of Health and Family Welfare, in charge of mental health-member ex officio;(c)Joint Secretary to the Government of India in the Department of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homeopathy-member ex officio;(d)Director General of Health Services-member ex officio;(e)Joint Secretary to the Government of India in the Department of Disability Affairs of the Ministry of Social Justice and Empowerment-member ex officio;(f)Joint Secretary to the Government of India in the Ministry of Women and Child Development-member ex officio;(g)Directors of the Central Institutions for Mental Health-members ex officio;(h)such other ex officio representatives from the relevant Central Government Ministries or Departments;(i)one mental health professional as defined in item (iii) of clause (r) of sub-section (1) of section 2 having at least fifteen years experience in the field, to be nominated by the Central Government-member;(j)one psychiatric social worker having at least fifteen years experience in the field, to be nominated by the Central Government-member;(k)one clinical psychologist having at least fifteen years experience in the field, to be nominated by the Central Government-member;(l)one mental health nurse having at least fifteen years experience in the field of mental health, to be nominated by the Central Government-member;(m)two persons representing persons who have or have had mental illness, to be nominated by the Central Government-members;(n)two persons representing care-givers of persons with mental illness or organisations representing care-givers, to be nominated by the Central Government-members;(o)two persons representing non-governmental organisations which provide services to persons with mental illness, to be nominated by the Central Government-members;(p)two persons representing areas relevant to mental health, if considered necessary.(2)The members referred to in clauses (h) to (p) of sub-section (1), shall be nominated by the Central Government in such manner as may be prescribed.
