- While fulfilling his duties under this Act, the nominated representative shall-(a)consider the current and past wishes, the life history, values, cultural background and the best interests of the person with mental illness;(b)give particular credence to the views of the person with mental illness to the extent that the person understands the nature of the decisions under consideration;(c)provide support to the person with mental illness in making treatment decisions under section 89 or section 90;(d)have right to seek information on diagnosis and treatment to provide adequate support to the person with mental illness;(e)have access to the family or home based rehabilitation services as provided under clause (c) of sub-section (4) of section 18 on behalf of and for the benefit of the person with mental illness;(f)be involved in discharge planning under section 98;(g)apply to the mental health establishment for admission under section 87 or section 89 or section 90;(h)apply to the concerned Board on behalf of the person with mental illness for discharge under section 87 or section 89 or section 90;(i)apply to the concerned Board against violation of rights of the person with mental illness in a mental health establishment;(j)appoint a suitable attendant under sub-section (5) or sub-section (6) of section 87;(k)have the right to give or withhold consent for research under circumstances mentioned under sub-section (3) of section 99.
