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46. Composition of State Authority.- (1) The State Authority shall consist of the following chairperson and members:- (a) Secretary or Principal Secretary in the Department of Health of State Government- chairperson ex officio; (b) Joint Secretary in the Department of Health of the State Government, in charge of mental health-member ex officio; (c) Director of Health Services or Medical Education-member ex officio; (d) Joint Secretary in the Department of Social Welfare of the State Government-member ex officio; (e) such other ex officio representatives from the relevant State Government Ministries or Departments; (f) Head of any of the Mental Hospitals in the State or Head of Department of Psychiatry at any Government Medical College, to be nominated by the State Government-member; (g) one eminent psychiatrist from the State not in Government service to be nominated by the State Government-member; (h) one mental health professional as defined in item (iii) of clause (r) of sub-section (1) of section 2 having at least fifteen years experience in the field, to be nominated by the State Government-member; (i) one psychiatric social worker having at least fifteen years experience in the field, to be nominated by the State Government-member; (j) one clinical psychologist having at least fifteen years experience in the field, to be nominated by the State Government-member; (k) one mental health nurse having at least fifteen years experience in the field of mental health, to be nominated by the State Government-member; (l) two persons representing persons who have or have had mental illness, to be nominated by the State Government-member; (m) two persons representing care-givers of persons with mental illness or organizations representing care-givers, to be nominated by the State Government-members; (n) two persons representing non-governmental organisations which provide services to persons with mental illness, to be nominated by the State Government-members. (2) The members referred to in clauses (e) to (n) of sub-section (1), shall be nominated by the State Government in such manner as may be prescribed.    |
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