(1)Subject to the provisions of this Act, the powers and functions of the Board shall, include all or any of the following matters, namely:-(a)to register, review, alter, modify or cancel an advance directive;(b)to appoint a nominated representative;(c)to receive and decide application from a person with mental illness or his nominated representative or any other interested person against the decision of medical officer or mental health professional in charge of mental health establishment or mental health establishment under section 87 or section 89 or section 90;(d)to receive and decide applications in respect non-disclosure of information specified under sub-section (3) of section 25;(e)to adjudicate complaints regarding deficiencies in care and services specified under section 28;(f)to visit and inspect prison or jails and seek clarifications from the medical officer in-charge of health services in such prison or jail.
