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Union of India - Section
Section 9 in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
9. Forms for leave of absence and request to the police officer.
- A request for leave of absence from a mental health establishment and for taking into protection of a prisoner with mental illness found to be absent from a mental health establishment without leave or discharge by a Police Officer shall be made by the person specified in column (2) of the Table below and for the purpose specified in corresponding entry in column (3), in the Form specified in the corresponding entry in column (4), namely:-:| S.No. | Request to be made by | Purpose of Request | Form |
| (1) | (2) | (3) | (4) |
| (i) | nominated representative of the person withmental illness admitted in a mental health establishment | grant of leave to such person | Form-I |
| (ii) | medical officer or mental health professionalin-charge of such mental health establishment | request for taking into protection by a PoliceOfficer of a prisoner with mental illness found to be absentfrom a mental health establishment without leave or discharge | Form-J |