(1)The State Authority shall consist of the following chairperson and members:-(a)Secretary or Principal Secretary in the Department of Health of State Government-chairperson ex officio;(b)Joint Secretary in the Department of Health of the State Government, in charge of mental health-member ex officio;(c)Director of Health Services or Medical Education-member ex officio;(d)Joint Secretary in the Department of Social Welfare of the State Government- member ex officio;(e)such other ex officio representatives from the relevant State Government Ministries or Departments;(f)Head of any of the Mental Hospitals in the State or Head of Department of Psychiatry at any Government Medical College, to be nominated by the State Government-member;(g)one eminent psychiatrist from the State not in Government service to be nominated by the State Government-member;(h)one mental health professional as defined in item (iii) of clause (q) of sub-section (1) of section 2 having at least fifteen years experience in the field, to be nominated by the State Government-member;(i)one psychiatric social worker having at least fifteen years experience in the field, to be nominated by the State Government-member;(j)one clinical psychologist having at least fifteen years experience in the field, to be nominated by the State Government-member;(k)one mental health nurse having at least fifteen years experience in the field of mental health, to be nominated by the State Government-member;(l)two persons representing persons who have or have had mental illness, to be nominated by the State Government-member;(m)two persons representing care-givers of persons with mental illness or organisations representing care-givers, to be nominated by the State Government-members;(n)two persons representing non-governmental organisations which provide services to persons with mental illness, to be nominated by the State Government- members.
