3. Constitution of the Authority .-The Authority shall consist of the following members, namely:-
(1)Official members.-(a) Secretary, Department of Health;(b)Joint Secretary, Department of Health dealing with Mental Health;(c)Director of Health Services;(d)Medical Superintendent, Government Mental Hospital or Head of the Department of Psychiatry, Government Medical College and Hospital.(2)Non-official members.-Three members including one Social Worker, one Clinical Psychologist and one Medical Psychiatrist, who in the opinion of the State Government, have special interest in the field of Mental Health.
