(4)In particular, and without prejudice to the generality of the foregoing power, rules made under sub-section (2) may provide for all or any of the following matters, namely:-(a)the manner of proof of mental healthcare and treatment under sub-section (1) of section 4;(b)provision of half-way homes, sheltered accommodation and supported accommodation under clause (b) of sub-section (4) of section 18;(c)hospitals and community based rehabilitation establishment and services under clause (d) of sub-section (4) of section 18;(d)basic medical records of which access is to be given to a person with mental illness under sub-section (1) of section 25;(e)custodial institutions under sub-section (2) of section 27;(f)the form of application to be submitted by the mental health establishment with the undertaking that the mental health establishment fulfils the minimum standards, if any, specified by the Authority, under the Explanation to sub-section (2) of section 65;(g)the form of certificate of registration under sub-section (3) of section 65;(h)the form of application, the details, the fees to be accompanied with it under sub-section (1) of section 66;(i)the form of certificate of provisional registration containing particulars and information under sub-section (4) of section 66;(j)the fees for renewal of registration under sub-section (11) of section 66;(k)the person or persons (including representatives of the local community) for the purpose of conducting an audit of the registered mental health establishments under sub-section (1) and fees to be charged by the Authority for conducting such audit under sub-section (2) of section 67;(l)the person or persons for the purpose of conducting and inspection or inquiry of the mental health establishments under sub-section (1) of section 68;(m)the manner to enter and search of a mental health establishment operating without registration under sub-section (6) of section 68;(n)the fees for issuing a duplicate certificate under sub-section (2) of section 70;(o)the form and manner in which the Authority shall maintain in digital format a register of mental health establishments, the particulars of the certificate of registration so granted in a separate register to be maintained under section 71;(p)constitution of the Boards under sub-section (3) of section 73;(q)the honorarium and other allowances payable to, and the other terms and conditions of service of, the chairperson and members of the Board under sub-section (3) of section 75;(r)method, modalities and procedure for transfer of prisoners under sub-section (2) of section 103;(s)the standard and procedure to which the Central or State Health Authority shall confirm under sub-section (6) of section 103;(t)the form for furnishing periodical information under section 110; and(u)any other matter which is required to be, or may be, specified by rules or in respect for which provision is to be made by rules.
