Section 25(2) in The State Mental Health Rules, 1990
(2)Application from husband or wife.(a)Every application by the husband or wife, relative or friend by a person who is alleged to be mentally ill shall be accompanied by necessary medical certificates;(b)Such application shall be signed either by the husband or wife or a relative or a friend, as the case may be, and verified by two independent witnesses;(c)The name, address, occupation and other details of all the applicants and the attesting witnesses shall be clearly given in such application.
