Section 2(1) in The Mental Healthcare (State Mental Health Authority) Rules, 2018
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Mental Healthcare Act, 2017 (10 of 2017);(b)"Form" means a Form appended to these rules;(c)"non-official member" means a member of the State Authority nominated under clauses (g) to (n) of sub-section (1) of section 46 of the Act;(d)"section" means section of the Act.
