Section 3 in Mental Healthcare (Rights of Persons with Mental Illness) Rules, 2018
3. Provision of half-way homes, sheltered accommodation and supported accommodation.
(1)The Central Government or the State Government, as the case may be, shall establish such number of half-way homes, sheltered accommodations and supported accommodations, at such places, as it deems fit, for providing services required by persons with mental illness, having regard to the following, namely:-(a)the expected or actual workload of the facility to be established;(b)the number of mental health establishments existing in the State;(c)the number of persons with mental illness in the State;(d)the geographical and climatic conditions of the place where such facility is to be established.(2)The half-way homes, sheltered accommodations and supported accommodations established by the Central Government, State Government, local authority, trust, whether private or public, corporation, co-operative society, organisation or any other entity or person shall follow the minimum standards specified by the Authority under sub-section (9) of section 18 or sub-section (6) of section 65, as the case may be.
