Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(3) in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018 (3)The appointment of chairperson and members of the Board shall be made by the Chairperson of the State Authority in accordance with merit.
