Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 5 in The State Mental Health Rules, 1990 5. Chairman .-(1) The State Government may nominate any official member to act as the Chairman of the Authority. (2)The Chairman shall cease to hold office when he ceases to be a member of the Authority.
