(2)On receipt of such request under sub-section (1), the medical officer or mental health professional in charge of the establishment shall admit the person to the establishment if the medical officer or mental health professional is satisfied that-(a)the person has a mental illness of a severity requiring admission to a mental health establishment;(b)the person with mental illness is likely to benefit from admission and treatment to the mental health establishment;(c)the person has understood the nature and purpose of admission to the mental health establishment, and has made the request for admission of his own free will, without any duress or undue influence and has the capacity to make mental healthcare and treatment decisions without support or requires minimal support from others in making such decisions.
