Section 2(1) in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Mental Healthcare Act, 2017 (10 of 2017);(b)"Form" means a Form appended to these rules;(c)"non-official member" means a member of the Central Authority nominated under clauses (i) to (p) of subsection (1) of section 34 of the Act;(d)"section" means a section of the Act.
