Section 8 in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
8. Procedure for nomination of non-official members of Central Authority.
(1)The Selection Committee constituted under rule 7 shall consider all applications received by the Ministry and scrutinize such applications which fulfill the requirements of section 34 and rules 4 and 5.(2)The Selection Committee shall, having regard to the provisions of the Act and these rules, decide about the suitability of the applicants for being selected as members of Central Authority:Provided that in case of persons to be nominated under sub-rule (2) of rule 5, preference shall be given to the persons with ten years of experience in dealing with persons with mental illness.(3)The Central Government shall nominate the persons selected by the Selection Committee as members of the Central Authority.
