(3)The State Authority may allow the research to proceed based on informed consent being obtained from the nominated representative of persons with mental illness, if the State Authority is satisfied that-(a)the proposed research cannot be performed on persons who are capable of giving free and informed consent;(b)the proposed research is necessary to promote the mental health of the population represented by the person;(c)the purpose of the proposed research is to obtain knowledge relevant to the particular mental health needs of persons with mental illness;(d)a full disclosure of the interests of persons and organisations conducting the proposed research is made and there is no conflict of interest involved; and(e)the proposed research follows all the national and international guidelines and regulations concerning the conduct of such research and ethical approval has been obtained from the institutional ethics committee where such research is to be conducted.
