Section 2(1) in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Mental Healthcare Act, 2017 (10 of 2017);(b)"Form" means a Form appended to these rules;(c)"half way homes" means a transitional living facility for persons with mental illness who are discharged as inpatient from a mental health establishment, but are not fully ready to live independently on their own or with the family;(d)"hospital and community based rehabilitation establishment" means an establishment providing hospital and community based rehabilitation services;(e)"hospital and community based rehabilitation service" means rehabilitation services provided to a person with mental illness using existing community resources with an aim to promote his reintegration in the community and to make such person independent in all aspects of life including financial, social, relationship building and maintaining;(f)"schedule" means the Schedule annexed to these rules;(g)"section" means section of the Act.(h)"sheltered accommodation" means a safe and secure accommodation option for persons with mental illness, who want to live and manage their affairs independently, but need occasional help and support;(i)"supported accommodation" means a living arrangement whereby a person, in need of support, who has a rented or ownership accommodation, but has no live-in caregiver, gets domiciliary care and a range of support services from a caregiver of an agency to help him live independently and safely in the privacy of his home.
