(1)Every person, who is not a minor, shall have a right to make an advance directive in writing, specifying any or all of the following, namely:-(a)the way the person wishes to be cared for and treated for a mental illness;(b)the way the person wishes not to be cared for and treated for a mental illness;(c)the individual or individuals, in order of precedence, he wants to appoint as his nominated representative as provided under section 14.
