Section 22(5) in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
(5)The Chairperson of the Central Authority, shall, on receipt of the written report under sub-rule (4), take such action as it deems fit, against the defaulting mental health establishment in accordance with the provisions of the Act.Form-A[See rule 10]Information on the Activities of the Central Authority/ State Authority/ Board
