Mental
Healthcare (Central Mental Health Authority) Regulations, 2020
Mental
Healthcare (Central Mental Health Authority) Regulations, 2020
[18th December, 2020]
In
exercise of the powers conferred by Section 122 of the Mental Healthcare Act,
2017 (10 of 2017), the Central Mental Health Authority hereby makes the
following regulations, namely—
Chapter I
PRELIMINARY
Regulation - 1. Short title and commencement.
(1)
These regulations
may be called the Mental Healthcare (Central Mental Health Authority) Regulations,
2020.
(2)
They shall come
into force on the date of their publication in the Official Gazette.
Regulation - 2. Definitions.
(1)
In these
regulations, unless the context otherwise requires,—
(a)
“Act” means the
Mental Healthcare Act, 2017 (10 of 2017);
(b)
“Board” means the
Board referred to in clause (d) of sub-section (1) of Section 2;
(c)
“Central
Authority” means the Central Mental Health Authority as defined in clause (f)
of sub-section (1) of Section 2 of the Act;
(d)
“Chief Executive
Officer” means the Chief Executive of the Authority referred to in sub-section
(1) of Section 40 of the Act;
(e)
“Form” means a
Form appended to these regulations;
(f)
“Schedule” means
the Schedule appended to these regulations.
(2)
The words and
expressions used herein and not defined but defined in the Act shall have the
same meanings as assigned to them in the Act.
Chapter II
ADVANCE DIRECTIVE
Regulation - 3. Manner of making an advance directive.
(1)
Any person who
desires to apply for a request for advance directive or fresh directive, or
change or revocation, or cancellation of directive, may make an application to
the Board in writing in Form A which shall be provided free of cost in all
mental health establishments.
(2)
If a nominated
representative of a person making an application for advance directive under
sub-regulation (1) is named in the advance directive, such representative shall
sign the request for advance directive stating his willingness to act as the
nominated representative.
(3)
Every application
for an advance directive under sub-regulation (1), shall be signed by two
witnesses attesting to the fact that the advance directive has been signed by
the person making the advance directive in their presence.
(4)
Every application
for an advance directive shall be registered with the Board having jurisdiction
at the place where the person applying for registration resides.
(5)
No fee shall be
charged for registration of an advance directive under sub-rule (1) with the
Board.
(6)
The Board shall
make available a copy of the registered advance directive to the applicant and
his or her nominated representative.
(7)
No person shall
release any copy of the advance directive or information in the advance
directive to any unauthorised person or to the media.
(8)
There shall be no
restriction on the number of times an advance directive is changed by the
person who applies for, or whose name is appeared in the directive:
Provided
that no person shall apply for change in the advance directive unless a period
of three months have been elapsed from the date of the advance directive issued
to him.
(9)
Every change under
sub-regulation (8) shall comply with the same process as referred to in
sub-regulations (1) to (6) and the previous advance directive shall become null
and void on registration of a fresh advance directive with the Board.
(10)
The person who has
been issued the advance directive or the nominated representative of such
person shall, as soon as may be possible, inform the treating mental health
professional of the new advance directive.
(11)
A nominated
representative of the person as mentioned in the advance directive may withdraw
his consent, to function as such without giving any reason—
(a)
by an application
in writing addressed to the Board;
(b)
by giving three
months prior notice in writing of such withdrawal to such person.
(12)
The Board shall,
on receipt of the application under sub-section (2) of Section 11 of the Act,
hold a hearing within a period of fourteen days and decide within a period of
seven days thereafter on such application.
Chapter III CENTRAL
MENTAL HEALTH AUTHORITY
Regulation - 4. Officers and other employees of the Central Authority.
(1)
The appointment of
employees of the Authority shall be governed by recruitment rules made by the
Central Government.
(2)
The salary,
allowances, leave, joining time, joining time pay, age of superannuation and
other conditions of service of the Chief Executive Officer and other employees
of the Central Authority, shall be the same as applicable to the officers and
employees of the Central Government drawing equivalent pay.
Regulation - 5. The functions of the Chairperson of Authority.
(1)
The Chairperson of
the Authority shall discharge the functions of the Authority, who shall be
assisted by a Secretariat of the Authority headed by the Chief Executive
Officer:
Provided
that the Chairperson may delegate all or any of his functions to the Chief
Executive Officer.
(2)
Important policy
matters relating to the functioning of the Authority shall be placed before the
Authority in its meeting.
Regulation - 6. Meetings of Central Authority.
(1)
The meeting of the
Central Authority shall generally be held at New Delhi:
Provided
that the Chairperson may select any other place for meeting if the
circumstances render it expedient to hold the meeting at any other place in
India.
(2)
The Central
Authority shall meet at least twice in a year at such time and place as may be
fixed by the Chairperson:
Provided
that the Chairperson may also call a special meeting at any time to deal with
any urgent matter requiring the attention of the Authority.
(3)
Every notice
calling for a meeting of the Central Authority shall—
(i)
specify therein
the place, date and time of the meeting;
(ii)
be served upon
every member of the Central Authority not less than seven days prior to the day
appointed for the meeting:
Provided
that the Chairperson may call a special meeting at any time.
(4)
Along with the
notice for the meeting of the Central Authority, the Chief Executive Officer
shall, prepare and circulate to the members of the Central Authority an agenda
for such meeting, with the approval of the Chairperson.
(5)
The quorum of the
meeting of the Central Authority shall be in accordance with sub-section (2) of
Section 76 of the Act.
(6)
(a) Any member of
the Central Authority may join the meeting through video conferencing during
the specified time, and he shall have same rights and responsibilities as
members attending the meeting in person.
(b)
The member attending the meeting through video-conferencing shall also
constitute the quorum.
(7)
Any business which
is to be placed before the Central Authority for decision but which cannot wait
for the next meeting due to urgent nature, the Chairperson or the member
authorised by him shall record such a decision in writing and every such
decision shall be ratified in the next meeting of the Authority
(8)
The Chief
Executive Officer of the Central Authority shall forward the copy of the
proceedings of each meeting of the Authority to the Central Government.
Regulation - 7. Conduct of Meetings.
(1)
A meeting shall be
called to order by the Chairperson or, in his absence, by the Member chairing
the meeting.
(2)
The Chairperson or
the member who presides over the meeting shall decide the sequence of the
agenda items for consideration.
(3)
Save as otherwise
provided in these regulations, the Chief Executive Officer may invite a
non-member to the meeting as a special invitee, with the permission of the
Chairperson.
(4)
A meeting shall be
called to closure by the Chairperson or the member chairing the meeting.
Regulation - 8. Attendance and proceedings at Meetings.
(1)
The Chief
Executive Officer shall record the attendance of members at the meeting in the
attendance register maintained for the purpose by the Secretariat of the
Authority.
(2)
The Chief
Executive Officer shall record the attendance of non-members in the minutes of
the meeting.
(3)
The Authority may
grant leave of absence to a member not present in the meeting and the Chief
Executive Officer shall record such leave of absence in the minutes of the
meeting.
Regulation - 9. Minutes of the meetings.
(1)
The Chief
Executive Officer shall record the minutes of the meeting of the Authority.
(2)
The Chairperson or
the member presiding the meeting shall approve the minutes of the meeting
recorded by the Chief Executive Officer, and the Chief Executive Officer shall
circulate the same to the members within a fortnight of the meeting.
(3)
The Chief
Executive Officer shall cause the approved minutes of the meeting pasted in the
Minutes Book and every page of the minutes shall be authenticated by signatures
of the Chairperson or the Member who chaired the meeting.
(4)
The Chief
Executive Officer shall communicate the relevant extracts of the decision of
the Authority to all the members for necessary follow-up action and monitor
their compliance by evolving a suitable reporting system.
(5)
The Chief
Executive Officer shall submit an action taken report on the decisions of the
last meeting in the next meeting.
Chapter IV
MINIMUM STANDARDS OF FACILITIES AND REGISTRATION OF MENTAL HEALTH
ESTABLISHMENTS
Regulation - 10. Minimum standards of facilities.
Every
mental health establishment under the control of the Central Government shall
maintain the minimum standards specified in the Schedule.
Regulation - 11. The minimum qualification for the personnel engaged in mental health establishment.
(1)
For the ministerial
and subordinate staff and any other personnel engaged in a mental health
establishment for whom the minimum qualifications are not laid down in the Act,
the minimum qualifications shall be governed by the recruitment rules
applicable to the respective mental health establishment.
Regulation - 12. Maintenance of records and reporting.
(1)
The mental health
establishments under the Central Government shall keep the medical records in
the manner specified in Form B.
(2)
The Authority may
call for any medical record on receipt of any complaint.
(3)
The medical
records shall be kept for the period in accordance with the extant Government
instructions or any other law for the time being in force.
Regulation - 13. Application by the mental health establishment for permanent registration.
A
mental health establishment shall apply to the Central Authority for permanent
registration in Form C accompanied by a fee of rupees twenty five thousand by
way of a Demand Draft drawn in favour of the Chairperson, Central Mental Health
Authority, payable at New Delhi or as may be specified by the Central Authority
from time to time.
Regulation - 14. Manner of submitting application.
A
mental health establishment while submitting an application in Form C for
permanent registration with the Central Authority shall enclose therewith,
details of compliance of minimum standards as specified in the Schedule and the
documentary proof in support of the claim.
Regulation - 15. Filing of objections against grant of permanent registration to a mental health establishment.
A
person may file any objection to the Central Authority under sub-section (14)
of Section 66 of the Act in Form D against grant of permanent registration to a
mental health establishment in response to public notice within the time
specified in the notice.
Chapter V
MEETINGS OF THE BOARD
Regulation - 16. Meetings and rules of procedure of the Board.
(1)
The Board shall
meet at least once a month or more frequently as it may consider necessary.
(2)
The Board shall
meet at such place and at such time as the Chairperson may decide.
(3)
The Chairperson
shall give at least five clear days notice for a meeting of the Board,
specifying therein the date, time and place of the meeting.
(4)
The Chairperson
shall preside at every meeting of the Board at which he is present, and in his
absence, any other member of the Board as the Chairperson may authorise.
(5)
The quorum of the
meeting shall be three members of the Board including its Chairperson.
(6)
If the quorum in
the meeting is not present within half an hour after the time appointed for the
meeting, the Chairperson may postpone the meeting to another day and the
Chairperson and the members present at the postponed meeting shall constitute
the quorum.
(7)
All decisions of
the Board shall be authenticated by the signature of the Chairperson or any
other member of the Board as the Chairperson may authorise in his behalf.
(8)
A visit of the
Board to a mental health establishment shall be deemed to be a sitting of the
Board.
(9)
For the purpose of
inquiry, the Board shall comply with the basic principles of natural justice
and shall ensure the informed participation of the person with mental illness
and the nominated representative, or a family member of the person with mental
illness and the person with mental illness shall be given an opportunity to be
heard.
(10)
The orders of the
Board shall be in writing and contain reasons.
(11)
The proceedings of
the Board shall be conducted in a friendly and barrier free environment.
(12)
The Board shall
complete any inquiry or decide on any complaint or request relating to medical
treatment being received by a person with mental illness within three days of
the receipt of the application so that treatment is not hampered and where the
Board is not able to reach a decision within three days, the treating
psychiatrist shall continue the treatment planned after taking consent from the
nominated representative of the person with mental illness, if he is available.
(13)
Subject to the
provisions of any law for the time being in force, a decision of the Board
shall not make a mental health professional liable to civil or criminal
proceedings unless the Board after inquiry in this regard records that act or
omission by such mental health professional were mala fide or without
reasonable care or illegal under any law for the time being in force.
Chapter VI PSYCHOSURGERY
AND RESTRAINTS
Regulation - 17. Restriction on psychosurgery.
(1)
The attending
psychiatrist may submit an application, with the following papers to the Board,
seeking approval for the psychosurgery procedure, namely—
(a)
a certified copy
of the written informed consent for psychosurgery duly signed by the person on
whom it is proposed to be performed;
(b)
a detailed
submission by the attending psychiatrist with clinical summary of the case, explaining
and justifying the need, suitability and safety of the proposed psychosurgery;
(c)
the certified
copies of such person's medical records.
(2)
The Board may ask
for additional information and documents from the attending psychiatrist, as
may be necessary.
Regulation - 18. Restraints.
The
mental health professional shall take the following additional preventive
measures in a mental health establishment to contain the use of restraint to
the absolute minimum, namely—
(a)
he shall give
periodic training to the staff of the mental health establishment in learning
and adopting alternatives to the use of restraints;
(b)
he shall discuss
the option of sedation with the person with mental illness or his nominated
representative in accordance with the provisions of Section 89 and Section 90
of the Act to manage the crisis and to avoid restrain;
(c)
he shall submit
the monthly report to the Board, under sub-section (7) of Section 97 of the
Act, which shall be a calendar month report and shall contain the details in
Form E which shall be signed by the person in-charge of the mental health
establishment;
(d)
he shall forward
the restraint report to the respective Board on monthly basis within the first
week of the next month.
SCHEDULE
[See Regulations 10 and 14]
Minimum Standards for Registration of Mental Health
Establishments
Standard
1. The premises shall—
(a)
be a pucca
structure;
(b)
be equipped with
functional windows and doors with strong and intact vertical grills and wire
meshes to avoid attempts for suicide or self-harm;
(c)
have lift with
generator or power backup for areas having more than four floors;
(d)
have sufficient
ventilation and natural light;
(e)
have sufficient
illumination after sunset for reading without causing strain to the eyes;
(f)
have illuminated passages
leading to toilets and emergency exits during the night;
(g)
have inverters or
power back-up for emergency lights during power failures;
(h)
have periodic
maintenance of the mental health establishment; and
(i)
have heaters and
coolers subject to safety and health of residents, according to seasons.
Standard
2. The living conditions shall be comfortable with—
(a)
separate cots,
mattresses, pillow and blanket (with due regard to the season) for each patient
placed in a manner that there is sufficient space between each bed;
(b)
residents must not
be made to sleep on the floor;
(c)
hygiene; and
(d)
adequate fans.
Standard
3. Hygiene, cleanliness and sanitation shall be maintained by—
(a)
daily sweeping,
swabbing and dusting of the entire premises;
(b)
sanitation
maintained in all the areas including toilets and bathrooms using
disinfectants;
(c)
adequate number of
toilets and bathrooms and separate toilets and bathrooms for male and female
inpatients, and disposal facilities for sanitary napkins; and
(d)
adequate
availability of water in wash basins, bathrooms and toilets;
(e)
periodic
fumigation, pest control and fixing of wire meshes on all doors and windows to
keep out pests;
(f)
cleaning and
changing the linen regularly;
(g)
providing in every
Institution automated laundry service, or a separate area for washing and
drying clothes, with adequate manpower, so that the laundry is collected,
washed, dried and returned to the residents the same day or by out-sourcing the
laundry service; and
(h)
adequate
arrangements for safe disposal of biomedical waste.
Standard
4. Wholesome, sumptuous and nutritive food and potable drinking water shall be
provided in comfortable settings and—
(a)
food shall be
served in a respectable and comfortable manner;
(b)
hygienic and
nutritious food shall be served;
(c)
cooks and persons
involved in preparation and serving of food must undergo mandatory health
check-ups periodically; aprons, masks and headgears must be provided to all;
(d)
food must be
served at frequent intervals under the supervision of sufficient number of
attendants so that there shall be no long gap between meal times;
(e)
the food served to
each patient must meet their unique dietary requirements; meal plans and diet
charts must be prepared by a dietician; and
(f)
special diet based
on special nutritional requirements must be given to women who are elderly,
pregnant, lactating, or have recently undergone abortion or miscarriage.
Standard
5. Facilities shall be provided for social, cultural, leisure and recreational
activities including—
(a)
entertainment
programs, socials and excursions for inpatients; and
(b)
furnished
visitors' room for families coming to meet the inpatients.
Standard
6. Adequate number of health professionals shall be employed to provide proper
treatment and—
(a)
the inpatients
seen on a regular basis by a mental health professional;
(b)
a medical officer
shall be available on call twenty-four hours to meet the emergencies:
(c)
the trained human
resources in mental health shall be made available to provide mental health
services:
(d)
human resources
requirement shall be specified by the respective Government as per the
availability of local resources; and
(e)
provisions must be
made for emergency treatment; ambulances equipped with necessary medical
equipment must be kept ready at all times in the mental health establishments.
Standard
7. Medical and para-medical staff shall be engaged in accordance with the
specified requirements and—
(a)
there shall be
regular visits by a qualified medical practitioner, in accordance with the
norms fixed by the appropriate government, for checkup and treatment;
(b)
nurses engaged for
shift duty shall be in conformity with the norms made by the Indian Nursing
Council from time to time;
(c)
multipurpose
workers, one for every ten beds or part thereof shall be employed; and
(d)
multipurpose
workers shall be engaged after an adequate induction training programme.
Standard
8. The premises shall have adequate floor space having—
(a)
separate wards for
mentally ill female inpatients and mentally ill male inpatients;
(b)
adequate space
between beds;
(c)
adequate dimension
to ensure comfortable passage and safe evacuation in case of emergencies;
(d)
ward bed and
surrounding space not less than one metre on all sides;
(e)
common room, where
possible, which has television, newspapers, magazines and indoor games and the
chairs provided is 1:4 ratio; and
(f)
outpatient
department and inpatient facilities shall have sitting arrangements for
patients and accompanying family members, registration, help and cash counters,
drinking water facilities and separate toilets for males and females.
Standard
9. Equipment and articles shall be procured and used for inpatients in
accordance with the requirements in mental health establishment having—
(a)
medical equipment
and instruments, commensurate with the scope of services and the number of
beds;
(b)
anesthesia
equipment and oxygen cylinders with flow meter for establishments providing
electro convulsive therapy services in acute care services;
(c)
equipment and
inventory kept in a good usable condition;
(d)
sufficient sets of
basic equipment such as blood pressure apparatus, stethoscope, weighing
machine, thermometer and like other equipments:
(e)
sufficient stock
of drugs, medical devices and consumables;
(f)
first aid box with
standard contents; a daily check done for replenishments; and
(g)
an examination
table with foot step.
Standard
10. Alternate methods shall be used in place of restraint to de-escalate crises
situations and—
(a)
physical
restraints to be used only to prevent inpatients from hurting themselves or
others, with the permission of the medical practitioner on duty or consultant
psychiatrist and the circumstances shall be recorded in a separate register
kept for this purpose;
(b)
nursing staff
shall be trained to use de-escalation techniques to prevent patients from
harming themselves and others; and
(c)
adequate number of
security staff must be hired, with an equal number of female guards.
Standard
11. There shall be protection of privacy, dignity, safety and security of
patients especially of women and their confidentiality and—
(a)
no discrimination
on the grounds of religion, race, caste, sex, creed, place of birth and
economic condition or on any other ground in the matter of admission or
treatment of patients;
(b)
reasonable freedom
and facility for pursuing religious beliefs;
(c)
physical
examination or treatment of female patients done shall be in the presence of a
female attendant or female nursing staff, if conducted by male medical staff
inside the hospital and vice versa;
(d)
independent
lockers provided to patients to keep their personal belongings;
(e)
necessary procedures
exist to meet fire and non-fire emergencies and safe exit of inpatients and
others;
(f)
appropriate
display of directional fire exit signage, at least in two languages, one of
which is local;
(g)
all fire safety
measures taken including fire prevention, detection, mitigation, evacuation,
containment and mock drills;
(h)
firefighting
equipment to be periodically inspected, chemicals replenished and shall be kept
in usable condition;
(i)
residents must be
provided with adequate number of clean undergarments and disposable sanitary
napkins that are marked for personal use in public mental health
establishments; and
(j)
each individual
resident must be provided with basic hygiene articles such as slippers, towels
and combs, bathing and washing soap on a fortnightly basis, and at least two
shampoo sachets every week; basic cosmetics such as powder, cream, bindis and umkum
and other items should be provided in sufficient quantity.
Standard
12. Every mental health establishment shall comply with the provisions of the
Right of Persons with Disabilities Act, 2016 (49 of 2016).
Form A
[See Regulation 3]
Form for Making, Amending/Revoking and Cancelling
Advance Directive
(1)
Name (Attach copy
of photo identity document proof): …………
(2)
Age (Attach copy
of age proof for being above 18 years of age): …………
(3)
Father's/Mother's
Name: …………
(4)
Address (Attach
copy of proof): …………
Note.—Any
valid identity proof like Birth Certificate, Driving License, Voter's Card,
Passport, Aadhaar card, etc. shall be admissible as address proof and age proof.
(5)
Contact number(s):
……………………………
(6)
Registration No.
of previous advance directive (to be filled in case of
amendment/revocation/cancellation of advance directive): ………………
(7)
I wish to be cared
for and treated as under (not to be filled in case of revocation/cancellation
of advance directive):
…………………………………………………
……………………
(8)
I wish not be
cared for and treated as under (not to be filled in case of
revocation/cancellation of advance directive):
…………………………………………………
………………………
(9)
Any history of
allergies, known side effects, or other medical problems
…………………………………………………………………………
(10)
I have appointed
the following persons in order of precedence(Enclosed photo ID and age proof),
who are above 18 years of age to act as my nominated representatives to make
decisions about my mental illness treatment, when I am incapable to do so (not
to be filled in case of revocation/cancellation of advance directive):
(a)
Name: ………………… Age
…………
Father’s/Mother’s
name: …………………………
Address:
………………………………………………
Contact
number(s): ………………………………………
Signature:
…………………………………………. Date ……………
(b)
Name: ……………………………
Age ………
Father’s/Mother’s
name: ………………………………
Address:
………………………………………
Contact
number(s): ………………………………
Signature:
……………………………………..………. Date …………
[Any
number of nominated representatives can be added]
(11)
Signature of
applicant…………………………………. Date …………
(12)
Signature of
witnesses:
(13)
Mr/Ms …………has the
mental capacity to make/amend/revoke/cancel an advance directive at the time of
signing this form and has signed it in our presence of his/her own free will.
○
Witness 1: (Name)……………….(Signature)………….Date………
○
Witness 2: (Name)……………….(Signature)………….Date……..
Enclosure(s):
Note.—Please
strike off those which are not required.
Form B
[See Rule 12(1)]
Basic Medical Records:
The
mental health establishment shall maintain specific minimum records at their
level for various types of patients they are dealing with. The requirement of
records to be maintained for in-patients, out patients and community outreach
may vary and is accordingly specified below. A graded approach in minimum
records to be maintained may be followed:
Community
outreach register shall consist of information from (a) to (h) of the basic
medical record of outpatient specified in Paragraph 1 below.
The
mental health establishments shall maintain and provide on demand the following
basic medical record to the person with mental illness or his nominated
representative.
(1)
Basic Medical
Record of all out-patients (at hospitals, nursing homes, private clinics,
camps, mobile clinics, primary health care centers and other community outreach
programmes, and the like matters):
(In
hard copy format)
(a)
Name of the mental
health establishment/doctor …………
(b)
Date …………
(c)
Hospital
registration number …………
(d)
Advance Directive
YES/NO
(e)
Patient's Name
…………………
(f)
Age ………Sex ………
(g)
Father's/Mother's
name …………………………
Address
…………………Mobile No ………
(h)
Chief complaints
………………
(i)
Provisional
diagnosis …………
(j)
Treatment advised
and follow-up recommendations. …………
(2)
Basic Medical
Record of In-Patient
(a)
Name of the
hospital/nursing home …………
(b)
Date …………
(c)
Patient's name
…………
(d)
Father's/Mother's
name …………………………
(e)
Age ………Sex ………
(f)
Address ………………
(g)
Patient
accompanied by (Name, age and nature of relationship) ………
(h)
Hospital
registration number ………………
(i)
Identification
marks ………………
(j)
Nominated
representative ………………………
(k)
Advanced Directive
- Yes or No; If yes salient features of the content
(l)
Date of admission
………Date of discharge ………
(m)
Mode of admission
(section of the Mental Healthcare Act, 2017): Independent/Supported
(n)
Chief complaints
(o)
Summary of Medical
Examination Laboratory investigations
(p)
Provisional/differential/final
diagnosis
(q)
Course in the
hospital (Treatment and Progress)
(r)
Condition at
discharge or discharge at request or leave against medical advice or person
with mental illness absconding or others
(s)
Treatment advice
at discharge
(t)
Follow-up
recommendations
(3)
Basic
Psychological Assessment Report (facilities where persons with mental illness
undergoes psychological assessment):
Clinic
Record no. ………………
Name: Age: Gender:
Education: Occupation: Date
of testing:
Referred
by:
Language
tested in:
Reason
for referral:
IQ
assessment Specific
learning disability assessment
Neuropsychological
assessment (Specify domain if the assessment is domain specific)
Personality
assessment Psychopathology
assessment
Any
other (Mention the specific domain such as interpersonal relationship)
Comments
if any (may give brief detail of the referral purpose; e.g., ‘the
individual has mental illness and he has been referred for current
psychopathology assessment as well as to ascertain the level of disability’)
Brief
background information(e.g., the nature
of the problem, when it started, any previous assessments and like details):
Informant: Self
Others. Specify
Salient
behavioral observations(Comment on
alertness, attention, cooperativeness, affect, comprehension and any other
relevant information)
Tests/Scales
administered(Standardised tests/scales):
Salient
scores(if applicable such as Intelligence Quotient,
scores obtained on cognitive function tests, severity rating on psychopathology
scales, disability percentage and like details)
Impression:
Recommendations:
Further
assessment Specify
Therapy Specify
Any
other Specify
|
Assessed
by
|
Verified/supervised
by (if applicable)
|
|
Name:
|
Name:
|
|
Date:
|
Date:
|
|
Qualification:
|
Qualification:
|
|
Signature:
|
Signature:
|
(4)
Basic Minimum
Standard Guidelines for Recording of Therapy Report (facilities where persons
with mental illness are provided with therapy for any mental health problem)
Minimum Basic Standard Guidelines for Recording of
Therapy
(Name of the Institute/Hospital/Centre with address)
Clinic Record No.
THERAPIST SESSION NOTES
|
Patient name:
Age:
Gender:
|
|
Psychiatric diagnosis:
|
|
Session number and
date:
|
Duration of session:
|
Session Participants:
|
|
Therapy
|
Objectives
of the session:
|
|
method:
|
1.
|
|
Individual
|
2.
|
|
Couple/Family
|
3.
|
|
Group
|
4.
|
|
Other……
|
|
Key
issues/themes discussed: (Psychosocial
stressors/Interpersonal problems/Intrapsychic conflicts/Crisis
situations/Conduct difficulties/Behavioral difficulties/Emotional
difficulties/Developmental difficulties/Adjustment issues/Addictive
behaviours/Others).
Therapy
techniques used:
Therapist
observations and reflections:
Plan
for next session:
Date
for next session:
Therapist
Supervised
by (if applicable)
|
Name:
|
Name:
|
|
Date:
|
Date:
|
|
Qualification:
|
Qualification:
|
|
Signature:
|
Signature:
|
Form C
[See Regulation 14]
Application for Permanent Registration of a Central
Mental Health
Establishment
(1)
Name of the
establishment:
(2)
Postal address:
(3)
Category:
(4)
Name,
qualifications and experience of the in charge of the establishment:
(5)
Number of beds:
(6)
Past/Current
Registration No. ………………………………….(Attach a copy)
(In
case registration was under the Clinical Establishments (Registration and
Regulation) Act, 2010 (23 of 2010) or any other law, such Registration No. with
a copy of Registration Certificate be enclosed with this application)
(7)
Services provided
(tick what is provided)
(a)
Out-patient
(b)
In-patient
(c)
Emergency
(d)
Day Care
(e)
Electro convulsive
therapy
(f)
Imaging
(g)
Psychological
testing
(h)
Investigation and
laboratory
(i)
Any other
(Specify)
(8)
Staff (Numbers):
(a)
Medical officers
and specialists
(b)
Para-medical/para-clinical
staff
(c)
Attenders
(d)
Health educators
(e)
Multi-purpose
workers
(f)
Others (Specify)
Details
of registration fee paid:
DECLARATION
We
hereby undertake to abide fully by the provisions of the Mental Health Care
Act, 2017 (10 of 2017) and rules and the regulations made thereunder.
CONFIRMATION
We
confirm that our establishment complies with the minimum standards specified
under the Central Mental Health Authority Regulations, 2020 under which we are
seeking registration.
PRAYER
We
request for registration of our mental health establishment with the Authority.
Date
Place
Signed
by the authorised signatory
(Name
and designation of the signatory)
Stamp
of the mental health establishment
Enclosure:
Form D
[See Regulation 15]
Filing Objections against Grant of Permanent Registration
to a Central Mental Health Establishment
The
Chairperson,
Central
Mental Health Authority……………………….
It
is in my knowledge that the Mental Health Establishment (name) ……………………………………
situated at …………………………………… does not fulfill the following requirements for
registration under Section 65(4) of the Mental Health Care Act, 2017 (10 of
2017) and the rules and regulations made thereunder.
1.
………………………………
2.
………………………………
3.
………………………………
I
enclose the following in support of what is stated above:
1.
2.
3.
Please
take necessary action accordingly
Address:
Mobile
number:
E-mail:
Signature:………………………
Date:
Name:………………………
Enclosure:
Form E
[See Regulation 18]
Physical Restraint Monitoring and Reporting Form
Name
of the Patient:
Date:
Sex:
Age:
File
No:
Provisional
Diagnosis:
Date
of Admission:
Indication
for Physical Restraint (encircle): (1) Violence (2) Agitation (3) Aggression
(4) Self-harm (5) Suicidal attempt (6) Other (specify)…………………………………
Informed
Consent of the Nominated Representative taken: Yes/No
Name
and Signature of the Nominated Representative: If informed
If
Consent not taken, mention the reason:
Date
and Time of Physical Restraint:
Overall
assessment of medical conditions of the person under physical restraint
including injuries, blood supply to limbs, blood pressure, pulse, etc. or any
other relevant parameter:
………………………………….……………………………………………….…………
………………………………….……………………………………………….…………
………………………………….……………………………………………….…………
Mention
the dose and frequency of medications administered during the Physical
Restraint:
|
Medication
|
Dose
|
Route
|
Frequency
|
Total dose
|
Side-effects
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Name,
Signature and Seal of the person in-charge of the mental health establishment: