Contents: |
Title |
The Mental Healthcare Act, 2017 |
Sections: |
Particulars: |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Mental Illness and Capacity To Make Mental Healthcare And Treatment Decisions |
3. |
Determination of mental illness |
4. |
Capacity to make mental healthcare and treatment decisions |
chapter III |
advance directive |
5. |
Advance directive |
6. |
Manner of making advance directive |
7. |
Maintenance of online register |
8. |
Revocation, amendment or cancellation of advance directive |
9. |
Advance directive not to apply to emergency treatment |
10. |
Duty to follow advance directive |
11. |
Power to review, alter, modify or cancel advance directive |
12. |
Review of advance directives |
13. |
Liability of medical health professional in relation to advance directive |
Chapter IV |
Nominated Representative |
14. |
Appointment and revocation of nominated representative |
15. |
Nominated representative of minor |
16. |
Revocation, alteration, etc., of nominated representative by Board |
17. |
Duties of nominated representative |
Chapter V |
Rights of Persons With Mental Illness |
18. |
Right to access mental healthcare |
19. |
Right to community living |
20. |
Right to protection from cruel, inhuman and degrading treatment |
21. |
Right to equality and non-discrimination |
22. |
Right to information |
23. |
Right to confidentiality |
24. |
Restriction on release of information in respect of mental illness |
25. |
Right to access medical records |
26. |
Right to personal contacts and communication |
27. |
Right to legal aid |
28. |
Right to make complaints about deficiencies in provision of services |
Chapter VI |
Duties Of Appropriate Government |
29. |
Promotion of mental health and preventive programmes |
30. |
Creating awareness about mental health and illness and reducing stigma associated with mental illness |
31. |
Appropriate Government to take measures as regard to human resource development and training, etc |
32. |
Co-ordination within appropriate Government |
Chapter VII |
Central Mental Health Authority |
33. |
Establishment of Central Authority |
34. |
Composition of Central Authority |
35. |
Term of office, salaries and allowances of chairperson and members |
36. |
Resignation |
37. |
Filling of vacancies |
38. |
Vacancies, etc., not to invalidate proceedings of Central Authority |
39. |
Member not to participate in meetings in certain cases |
40. |
Officers and other employees of Central Authority |
41. |
Functions of chief executive officer of Central Authority |
42. |
Transfer of assets, liabilities of Central Authority |
43. |
Functions of Central Authority |
44. |
Meetings of Central Authority |
Chapter VIII |
State Mental Health Authority |
45. |
Establishment of State Authority |
46. |
Composition of State Authority |
47. |
Term of office, salaries and allowances of chairperson and other members |
48. |
Resignation |
49. |
Filling of vacancies |
50. |
Vacancies, etc., not to invalidate proceedings of State Authority |
51. |
Member not to participate in meetings in certain cases |
52. |
Officers and other employees of State Authority |
53. |
Functions of chief executive officer of State Authority |
54. |
Transfer of assets, liabilities of State Authority |
55. |
Functions of State Authority |
56. |
Meetings of State Authority |
Chapter IX |
Finance, Accounts and Audit |
57. |
Grants by Central Government to Central Authority |
58. |
Central Mental Health Authority Fund |
59. |
Accounts and audit of Central Authority |
60. |
Annual report of Central Authority |
61. |
Grants by State Government |
62. |
State Mental Health Authority Fund |
63. |
Accounts and audit of State Authority |
64. |
Annual report of State Authority |
Chapter X |
Mental Health Establishments |
65. |
Registration of mental health establishment |
66. |
Procedure for registration, inspection and inquiry of mental health establishments |
67. |
Audit of mental health establishment |
68. |
Inspection and inquiry |
69. |
Appeal to High Court against order of Authority |
70. |
Certificates, fees and register of mental health establishments |
71. |
Maintenance of register of mental health establishment in digital format |
72. |
Duty of mental health establishment to display information |
Chapter XI |
Mental Health Review Boards |
73. |
Constitution of Mental Health Review Boards |
74. |
Composition of Board |
75. |
Terms and conditions of service of chairperson and members of Board |
76. |
Decisions of Authority and Board |
77. |
Applications to Board |
78. |
Proceedings before Board to be judicial proceedings |
79. |
Meetings |
80. |
Proceedings before Board |
81. |
Central Authority to appoint Expert Committee to prepare guidance document |
82. |
Powers and functions of Board |
83. |
Appeal to High Court against order of Authority or Board |
84. |
Grants by Central Government |
Chapter XII |
Admission, Treatment and Discharge |
85. |
Admission of person with mental illness as independent patient in mental health establishment |
86. |
Independent admission and treatment |
87. |
Admission of minor |
88. |
Discharge of independent patients |
89. |
Admission and treatment of persons with mental illness, with high support needs, in mental health establishment, up to thirty days (supported admission) |
90. |
Admission and treatment of persons with mental illness, with high support needs, in mental health establishment, beyond thirty days (supported admission beyond thirty days) |
91. |
Leave of absence |
92. |
Absence without leave or discharge |
93. |
Transfer of persons with mental illness from one mental health establishment to another mental health establishment |
94. |
Emergency treatment |
95. |
Prohibited procedures |
96. |
Restriction on psychosurgery for persons with mental illness |
97. |
Restraints and seclusion |
98. |
Discharge planning |
99. |
Research |
Chapter XIII |
Responsibilities of Other Agencies |
100. |
Duties of police officers in respect of persons with mental illness |
101. |
Report to Magistrate of person with mental illness in private residence who is ill-treated or neglected |
102. |
Conveying or admitting person with mental illness to mental health establishment by Magistrate |
103. |
Prisoners with mental illness |
104. |
Persons in custodial institutions |
105. |
Question of mental illness in judicial process |
Chapter XIV |
Restriction To Discharge Functions By Professionals Not Covered Profession |
106. |
Restriction to discharge functions by professionals not covered by profession |
Chapter XV |
Offences And Penalties |
107. |
Penalties for establishing or maintaining mental health establishment in contravention of provisions of this Act |
108. |
Punishment for contravention of provisions of the Act or rules or regulations made thereunder |
109. |
Offences by companies |
Chapter XVI |
Miscellaneous |
110. |
Power to call for information |
111. |
Power of Central Government to issue directions |
112. |
Power of Central Government to supersede Central Authority |
113. |
Power of State Government to supersede State Authority |
114. |
Special provisions for States in north-east and hill States |
115. |
Presumption of severe stress in case of attempt to commit suicide |
116. |
Bar of jurisdiction |
117. |
Transitory provisions |
118. |
Chairperson, members and staff of Authority and Board to be public servants |
119. |
Protection of action taken in good faith |
120. |
Act to have overriding effect |
121. |
Power of Central Government and State Governments to make rules |
122. |
Power of Central Authority to make regulations |
123. |
Power of State Authority to make regulations |
124. |
Laying of rules and regulations |
125. |
Power to remove difficulties |
126. |
Repeal and saving |