Section 5(3) in The Mental Healthcare (State Mental Health Authority) Rules, 2018
(3)The State Government shall nominate two persons each from the following categories as members of the State Authority respectively under clauses (l), (m) and (n) of sub-section (1) of section 46 , namely: -(a)persons representing persons who have or have had mental illness;(b)persons representing care-givers of persons with mental illness or organisations representing care-givers; and(c)persons representing non-governmental organisations which provide services to persons with mental illness.
