Section 3 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
3. Nomination of ex officio members of Central Authority.
(1)The Central Government shall nominate Secretary or Additional Secretary to the Government of India in the Department of Health and Family Welfare as Chairperson of the Central Authority under clause (a) of section (1) of section 34.(2)The Central Government shall nominate the following persons as ex officio members of the Central Authority respectively under clauses (b), (c), (d), (e), (f) and (g) of sub-section (1) of section 34, namely:-(a)Joint Secretary to the Government of India in the Department of Health and Family Welfare;(b)Joint Secretary to the Government of India in the Department of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homeopathy;(c)Director General of Health Services;(d)Joint Secretary to the Government of India in the Department of Disability Affairs in the Ministry of Social Justice and Empowerment;(e)Joint Secretary to the Government of India in the Ministry of Women and Child Development; and(f)Directors of the Central Institutions for Mental Health.(3)The Central Government shall nominate three persons, not below the rank of Joint Secretary to the Government of India in the Ministries of Home Affairs, Finance and Law, to be ex officio members under clause (h) of sub-section (1) of section 34.
