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Union of India - Section

Section 22 in The Mental Healthcare (State Mental Health Authority) Rules, 2018

22. Any other matter which may be relevant:

Form-B[See rules 11(2) and 12]Application For Grant of Provisional Registration/ Renewal of Provisional Registration of a Mental Health EstablishmentToThe ...........................Department of ....................State Government of ....................................................................Dear Sir/ Madam,I/we intend to apply for grant of provisional registration/ permanent registration/ renewal of provisional registration for the Mental Health Establishment namely ...................................................... of which I am/we are holding a valid licence/registration for the establishment/ maintenance of such hospital/nursing home. Details of the hospital/nursing home are given below: