28. Right to make complaints about deficiencies in provision of services.
(1)Any person with mental illness or his nominated representative, shall have the right to complain regarding deficiencies in provision of care, treatment and services in a mental health establishment to,-(a)the medical officer or mental health professional in charge of the establishment and if not satisfied with the response;(b)the concerned Board and if not satisfied with the response;(c)the State Authority.(2)The provisions for making complaint in sub-section (1), is without prejudice to the rights of the person to seek any judicial remedy for violation of his rights in a mental health establishment or by any mental health professional either under this Act or any other law for the time being in force.
