(3)Notwithstanding anything contained in this Act, a mental health professional may prevent discharge of a person admitted as an independent person under section 86 for a period of twenty-four hours so as to allow his assessment necessary for admission under section 89 if the mental health professional is of the opinion that-(a)such person is unable to understand the nature and purpose of his decisions and requires substantial or very high support from his nominated representative; or(b)has recently threatened or attempted or is threatening or attempting to cause bodily harm to himself; or(c)has recently behaved or is behaving violently towards another person or has caused or is causing another person to fear bodily harm from him; or(d)has recently shown or is showing an inability to care for himself to a degree that places the individual at risk of harm to himself.
