Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 26 in The State Mental Health Rules, 1990

26. The qualification and functions of the visitors .-(1) The qualifications of persons to be appointed as visitors under section 37 of the Act shall be as follows:-

(a)a degree in Medicine with post-graduate degree in psychiatry awarded by any University in India recognised by the Medical Council of India and having at least ten years' standing in the profession, who has held/is holding the post of Medical Superintendent/Professor in psychiatric hospital or psychiatric wing of a hospital; or(b)experience as a social worker/clinical psychologist/psychiatric nurse connected with any mental hospital for a period of not less than ten years.
(2)The visitors appointed by the Government under section 37 of the Act shall be responsible for-
(a)review of admission and discharge of patients;
(b)inspection of the wards, outdoor patient department and kitchen;
(c)facilities to be provided;
(d)suggestion for improvement; and
(e)functioning as liaison officer between the Government and hospital.