Section 21 in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
21. Audit of mental health establishments.
(1)The Central Authority shall, for the purpose of conducting audit of registered mental health establishments, authorize one or more of the following persons, to ensure that such mental health establishment comply with the minimum standards specified under the Act, namely:-(a)a representative of the District Collector or District Commissioner of the district where the mental health establishment is situated;(b)a representative of the State Human Rights Commission of the State where the mental health establishment is situated;(c)a Psychiatrist who is in Government service;(d)a Psychiatrist who is in private practice;(e)a mental health professional who is not a psychiatrist;(f)a representative of a non-governmental organization working in the area of mental health;(g)representatives of the care-givers of persons with mental illness or organisations representing caregivers; and(h)representatives of the persons who have or have had mental illness(2)For conducting audit of registered mental health establishment, the Central Authority shall charge a fee of rupees ten thousand by way of a demand draft drawn in favour of the Chairperson, Central Mental Health Authority payable at New Delhi.
