(1)A person with mental illness and his nominated representative shall have the rights to the following information, namely:-(a)the provision of this Act or any other law for the time being in force under which he has been admitted, if he is being admitted, and the criteria for admission under that provision;(b)of his right to make an application to the concerned Board for a review of the admission;(c)the nature of the person's mental illness and the proposed treatment plan which includes information about treatment proposed and the known side effects of the proposed treatment;(d)receive the information in a language and form that such person receiving the information can understand.
