Mental Healthcare (Rights of
Persons with Mental Illness) Rules, 2018
[Mental
Healthcare (Rights of Persons with Mental Illness) Rules, 2018]
[29th May, 2018]
In exercise of the powers conferred under Section 121 of the Mental
Healthcare Act, 2017 (10 of 2017), the Central Government hereby makes the
following rules, namely.
CHAPTER I PRELIMINARY
Rule - 1. Short title, extent and commencement.
(1)
These rules
may be called the Mental Healthcare (Rights of Persons with Mental Illness)
Rules, 2018.
(2)
They shall come
into force on the date of their publication in the Official Gazette.
Rule - 2. Definitions.
(1)
In these
rules, unless the context otherwise requires,
(a)
“Act” means
the Mental Healthcare Act, 2017 (10 of 2017);
(b)
“Form” means
a form appended to these rules;
(c)
“half way
homes” means a transitional living facility for persons with mental illness who
are discharged as inpatient from a mental health establishment, but are not
fully ready to live independently on their own or with the family;
(d)
“hospital
and community based rehabilitation establishment” means an establishment
providing hospital and community based rehabilitation services;
(e)
“hospital
and community based rehabilitation service” means rehabilitation services
provided to a person with mental illness using existing community resources
with an aim to promote his reintegration in the community and to make such
person independent in all aspects of life including financial, social,
relationship building and maintaining;
(f)
“schedule”
means the schedule annexed to these rules;
(g)
“section”
means section of the Act.
(h)
“sheltered
accommodation” means a safe and secure accommodation option for persons with
mental illness, who want to live and manage their affairs independently, but
need occasional help and support;
(i)
“supported
accommodation” means a living arrangement whereby a person, in need of support,
who has a rented or ownership accommodation, but has no live-in caregiver, gets
domiciliary care and a range of support services from a caregiver of an agency
to help him live independently and safely in the privacy of his home.
(2)
The words
and expressions used herein and not defined, but defined in the Act or, as the
case maybe, in the Indian Medical Council Act, 1956 (102 of 1956) or in the
Indian Medicine Central Council Act, 1970 (48 of 1970), insofar as they are not
inconsistent with the provisions of the Act, shall have the meanings as
assigned to them in the Act or, as the case may be, in those enactments.
CHAPTER II RIGHTS OF PERSONS WITH MENTAL ILLNESS
Rule - 3. Provision of half-way homes, sheltered accommodation and supported accommodation.
(1)
The Central
Government or the State Government, as the case may be, shall establish such
number of half-way homes, sheltered accommodations and supported
accommodations, at such places, as it deems fit, for providing services
required by persons with mental illness, having regard to the following,
namely.
(a)
the expected
or actual workload of the facility to be established;
(b)
the number
of mental health establishments existing in the State;
(c)
the number
of persons with mental illness in the State;
(d)
the geographical
and climatic conditions of the place where such facility is to be established.
(2)
The half-way
homes, sheltered accommodations and supported accommodations established by the
Central Government, State Government, local authority, trust, whether private or
public, corporation, cooperative society, organisation or any other entity or
person shall follow the minimum standards specified by the authority under
sub-section (9) of Section 18 or sub-section (6) of Section 65, as the case may
be.
Rule - 4. Hospital and community based rehabilitation establishment and services.
(1)
The Central
Government or the State Government, as the case may be, shall establish such
number of hospital and community based rehabilitation establishments, as it
deems fit, for providing rehabilitation services required by persons with
mental illness, having regard to the following, namely.
(a)
the expected
or actual workload of the facility to be established;
(b)
the number
of mental health establishments existing in that State;
(c)
the number
of persons with mental illness in that State;
(d)
the
geographical and climatic conditions of the place where such facility is to be
established.
(2)
The hospital
and community based rehabilitation establishments established by the Central
Government, State Government, local authority, trust, whether private or
public, corporation, cooperative society, organisation or any other entity or
person shall follow the minimum standards specified by the authority under
sub-section (9) of Section 18 or sub-section (6) of Section 65, as the case may
be.
Rule - 5. Reimbursement of the intermediary costs of treatment at mental health establishment.
(1) Till
such time as the services under sub-section (5) of Section 18 are made
available in a health establishment established or funded by the State
Government, in the district where a persons with mental illness resides, such
person may apply to a Chief Medical Officer of such District for reimbursement
of costs of treatment at such mental health establishment.
[(2) The Chief Medical Officer, on receipt of the application for
reimbursement of the costs of treatment from the person referred to in sub-rule
(1), shall examine the application, and wherever the claim of reimbursement is
found admissible, the Chief Medical Officer shall within thirty days of receipt
of the application, issue an order to the officer in-charge of the Directorate
of Health Services of that State Government for reimbursement of such costs of
treatment. The officer in-charge of the Directorate of Health Services shall
ensure reimbursement of such costs within forty five days from the date of
issue of order:
Provided that the cost of reimbursement shall be limited to the rates
specified by the Central Government from time to time.]
Rule - 6. Right to access basic medical records.
(1)
A person
with mental illness shall be entitled to receive documented medical information
pertaining to his diagnosis, investigation, assessment and treatment as per the
medical records.
(2)
A person
with mental illness may apply for a copy of his basic inpatient medical record
by making a request in writing in Form A, addressed to the medical officer or
mental health professional in charge of the concerned mental health
establishment.
(3)
[Within fifteen days from the date of receipt of the request under
sub-rule (2), basic inpatient medical records shall be provided to the
applicant in Form B. If the basic inpatient medical records are not provided to
the applicant in the prescribed time limit, the applicant may approach the
concerned Board for an order to release such information.]
(4)
If a mental
health professional or mental health establishment, as the case may be, is
unable to decide, whether to disclose information or provide basic inpatient
medical records or any other records to the applicant for ethical, legal or
other sensitive issues, he or it may make an application to the Mental Health
Review Board stating the issues involved and his or its views in the matter
with a request for directions in the form of a written order.
(5)
The board shall,
after hearing the concerned person with mental illness, by an order, give such
directions, as it deems fit, to the mental health professional or mental health
establishment, as the case may be.
Rule - 7. Custodial institutions.
The person in charge of custodial institution, including prison, police
station, beggars homes, orphanages, women's protection homes, old age homes and
any other institution run by Government, local authority, trust, whether
private or public, corporation, cooperative society, organisation or any other
entity or person, where any individual resident is in the custody of such
person, and such individual resident is not permitted to leave without the
consent of such person, shall display signage board in a prominent place in
English, Hindi and local language, for the information of such individual or
any person with mental illness residing in such institution or his nominated
representative informing that such person is entitled to free legal services
under the Legal Services Authorities Act, 1987 or other relevant laws or under
any order of the court if so ordered and shall also provide the contact details
of the availability of services.
CHAPTER III FORMS FOR ADMISSION, DISCHARGE AND LEAVE OF ABSENCE
Rule - 8. Form for admission and discharge.
A request for admission to, or discharge from, a mental health
establishment shall be made by the person specified in column (2) of the table
below, for the purpose specified in the corresponding entry in column (3), in the
form specified in the corresponding entry in column (4), namely.
TABLE
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Sl. No.
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Request to be made by
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Purpose of Request
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Form
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(1)
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(2)
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(3)
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(4)
|
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(i)
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any person who is not
a minor and who considers himself to have a mental illness
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admission as an independent
patient
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Form C
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(ii)
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nominated
representative of the minor
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admission of the minor
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Form D
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(iii)
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nominated
representative of a person
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admission of a person
with mental illness, with high support needs under Section 89 of the Act
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Form E
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(iv)
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nominated
representative of a person
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continuation of the
admission of a person with mental illness, with high support needs under
Section 90 of the Act
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Form F
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(v)
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person admitted as an
independent patient or a minor admitted under Section 87 of the Act who
attained the age of 18 years during his stay in the mental health
establishment
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discharge from a
mental health establishment
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Form G
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(vi)
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nominated
representative of the minor
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discharge of the minor
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Form H
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Rule - 9. Forms for leave of absence and request to the police officer.
A request for leave of absence from a mental health establishment and
for taking into protection of a prisoner with mental illness found to be absent
from a mental health establishment without leave or discharge by a Police Officer
shall be made by the person specified in column (2) of the table below and for
the purpose specified in corresponding entry in column (3), in the form
specified in the corresponding entry in column (4), namely.
TABLE
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Sl. No.
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Request to be made by
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Purpose of Request
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Form
|
|
(1)
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(2)
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(3)
|
(4)
|
|
(i)
|
nominated
representative of the person with mental illness admitted in a mental health
establishment
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grant of leave to such
person
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Form I
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|
(ii)
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medical officer or
mental health professional in-charge of such mental health establishment
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request for taking
into protection by a Police Officer of a prisoner with mental illness found
to be absent from a mental health establishment without leave or discharge
|
Form J
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CHAPTER IV PRISONERS WITH MENTAL ILLNESS
Rule - 10. Method, modalities and procedure for transfer of prisoners with mental illness.
Transfer of a prisoner with mental illness to the psychiatric ward of
the medical wing of the prison or to a mental health establishment set up under
sub-section (6) of Section 103 or to any other mental health establishments
within or outside the State shall be in accordance with the instructions issued
by the Central Government or State Government, as the case may be.
Rule - 11. Standards and procedures of mental health services in prison.
The mental health establishment referred to in sub-section (7) of
Section 103 shall conform to the minimum standards and procedures as specified
in Schedule.
Form A
APPLICATION FOR BASIC MEDICAL RECORDS
[See Rule 6 (2)]
To,
The Medical Officer in-charge
………………………………………………
………………………………………………
Sir/Madam,
Subject:— Request for copy of my basic medical records/basic medical
records of ………………….. (If application is by nominated representative) Hospital
Number (if known) ………………………………… ……………………………
I Mr./Mrs. …………………………… residing at ……………………… aged ………………………son/daughter
of Mr./Mrs. ………………………………… was treated at your mental health establishment from
…………… to ……………
Kindly provide me a copy of the medical records of my treatment.
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Address
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Signature
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Date
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Name
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N.B.:- Please strike off those which are not required.
Form B
[See Rule 6 (3)]
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 inpatients, 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 outpatients (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 ………………………
(h)
Address
……………………… Mobile No. ………………………
(i)
Chief complaints
………………………
(j)
Provisional
diagnosis ………………………
(k)
Treatment
advised and follow-up recommendations ………………………
2.
Basic
Medical Record of Inpatient.
(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 under 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):
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Clinic
Record No. ……………
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Name:
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Age:
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Gender:
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Education:
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Occupation:
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Date of
testing:
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Referred
by:
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Language
tested in:
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Reason for
referral:
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IQ
assessment
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Specific
learning disability assessment
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Neuropsychological
assessment (Specify domain if the assessment is domain specific)
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Personality
assessment
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Psychopathology
assessment
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|
|
|
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Any other
(Mention the specific domain such as interpersonal relationship)
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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’)
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Brief
background information (e.g.,
the nature of the problem, when it started, any previous assessments and like
details):
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Informant:
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Self
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|
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Others
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Specify
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Salient
behavioral observations (Comment
on alertness, attention, cooperativeness, affect, comprehension and any other
relevant information)
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Tests/
Scales administered (Standardised
tests/ scales):
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Salient
scores (if applicable such as
Intelligence Quotient, scores obtained on cognitive function tests, severity
rating on psychopathology scales, disability percentage and like details)
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Impression:
|
|
Recommendations:
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Further
assessment
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Specify
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Therapy
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Specify
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Any other
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Specify
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Assessed
by
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Verified/
supervised by (if applicable)
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Name:
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Name:
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Date:
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Date:
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Qualification:
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Qualification:
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Signature:
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Signature:
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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/Hospita1/Centre with address)
Clinic record no. ………………………
THERAPIST SESSION NOTES
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Patient name:
Age:
Gender:
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Psychiatric diagnosis:
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Session number and
date:
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Duration of session:
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Session Participants:
|
|
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Therapy method:
Individual
Couple/Family
Group
Other
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Objectives of the
session:
1.
2.
3.
4.
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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:
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Therapist
observations and reflections:
|
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Plan for
next session:
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Date for
next session:
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Therapist
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Supervised
by (if applicable)
|
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Name:
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Name:
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Date:
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Date:
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Qualification:
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Qualification:
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Signature:
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Signature:
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Form C
REQUEST FOR INDEPENDENT ADMISSION
[See Rule 8]
To,
The Medical Officer in-charge
………………………
………………………
Sir/Madam,
I, Mr./Mrs. ………………………,……………………………age …………… son/daughter of ………………………,
residing at ……………………… I have mental illness with following symptoms since
………………………
1. ………………………
2. ………………………
3. ………………………
The following papers related to my illness as available with me are
enclosed:
1. ………………………
2. ………………………
3. ………………………
I wish to be admitted in your establishment for treatment and request
you to please admit me as an independent patient. A self-attested copy of my
identity proof is enclosed (optional).
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Address
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Signature
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Date
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Name
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Enclosures:
………………………
………………………
N.B. Please strike off those which are not required.
Form D
REQUEST FOR ADMISSION OF A MINOR
[See Rule 8]
To,
The Medical Officer in-charge
………………………
………………………
Sir/Madam,
I, Mr./Mrs. ……………………… residing at ………………………, who is the nominated
representative (being legal guardian) of Master/Miss ………………………, request you to
admit Master/Miss ……………… aged ………… son/daughter of …………, for treatment of
mental illness:
He/she is having the following symptoms since …
1. ………………………
2. ………………………
3. ………………………
The following papers related to my being the nominated representative and
his/her illness are enclosed:
1. ………………………
2. ………………………
3. ………………………
4. ………………………
Kindly admit him/her in your establishment as minor patient.
Address:
Mobile:
|
E-mail:
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Signature
|
|
Date
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Name
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N.B. Please strike off those which are not required.
Form E
REQUEST FOR ADMISSION WITH HIGH SUPPORT NEEDS
[See Rule 8]
To,
The Medical Officer in-charge
………………………
………………………
Sir/Madam,
I, Mr. /Mrs. ……………………… residing at ………………………, nominated representative
of Mr. /Mrs. …………………, aged ……son/daughter of ……………………request for his/her
admission in your establishment for treatment of mental illness.
Mr. /Mrs. is having the following symptoms since ……………………….
1. ………………………
2. ………………………
3. ………………………
The following papers regarding my appointment as nominated
representative and related to his/her illness are enclosed:
1. ………………………
2. ………………………
3. ………………………
Kindly admit him/her in your establishment as patient with high support
needs.
Name
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Address
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Signature
|
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Mobile and
E-mail
|
Date
|
N.B. Please strike off those which are not required.
Form F
REQUEST FOR CONTINUOUS ADMISSION WITH HIGH SUPPORT NEEDS
[See Rule 8]
To,
The Medical Officer in-charge
………………………
………………………
Sir/Madam,
I, Mr. /Mrs. ………………………, residing at ………………………nominated representative of
Mr. /Mrs. ………………………, who is/was an inpatient in your establishment under
supported admission category, requests for his/her continued admission beyond
thirty days/readmission within seven days of discharge for the reasons stated
below:
Kindly continue his/her admission/readmit him/her in your establishment
as patient with high support needs
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Address
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Signature
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Date
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Name
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N.B. Please strike off those which are not required.
Form G
REQUEST FOR DISCHARGE BY INDEPENDENT PATIENT
[See Rule 8]
To,
The Medical Officer in-charge
………………………
………………………
Sir/Madam,
Subject: Request for discharge.
I, Mr./Mrs. ……………………… residing at ……………………… aged…… son/daughter of
………………, was admitted in your mental health establishment as an Independent
admission patient on ……………………… . I now feel better and wish to be discharged.
Kindly arrange to discharge me immediately.
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Address
Date
Mobile
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Signature
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E-mail
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Name
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N.B. Please strike off those which are not required.
Form H
REQUEST FOR DISCHARGE OF A MINOR BY ITS NOMINATED REPRESENTATIVE
[See Rule 8]
To,
The Medical Officer in-charge
………………………
………………………
Sir/Madam,
Subject: Request for discharge.
I am the nominated representative of Mr. /Ms. ……………………… residing at
……………………… aged ……… son/daughter of ……………………… who was admitted in your mental
health establishment as a minor patient on ………………. Mr./Ms. ……………… now feel
better and wish to be discharged. Kindly arrange to discharge him/her
immediately.
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Address
Date
Mobile
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Signature
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E-mail
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Name
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N.B. Please strike off those which are not required.
Form I
REQUEST FOR LEAVE OF ABSENCE
(By Nominated Representative)
[See Rule 9]
To
The Medical Officer in-charge
………………………
Sir/Madam,
Subject: Request for leave of absence
Mr./ MS ……………………… residing at ……………………… aged ………… years was admitted on
to your mental health establishment.
I, as nominated representative ofMr. /MS ………………………request that he/she be
granted leave of absence from……………………… to ………………………, for the reason stated
below:
The proof of my appointment as nominated representative is enclosed.
I will be responsible for care and treatment of……………………… while he/she is
on leave of absence from the mental health establishment.
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Address
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Signature
Name
Date
Mobile and
E-mail
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N.B. Please strike off those which are not required.
Form J
INTIMATION TO POLICE ABOUT UNAUTHORISED ABSENCE FROM MENTAL HEALTH
ESTABLISHMENT
[See Rule 9]
Urgent/For Immediate Action
To,
The Station in-charge
…………… Police Station
………………………
Sir/Madam,
Subject: Intimation about unauthorised absence (without leave or
discharge) of a prisoner with mental illness
This is to inform you that Mr. /Mrs. ……………………………………………… aged …… years,
son/daughter of Mr. /Mrs. ………………………, with identification marks
1. ………………………………………………………………………
2. ………………………………………………………………………
was admitted at our establishment, as a prisoner with mental illness
under Section 103 of Mental Health Care Act, 2017 (10 of 2017), on (date).
He/she has been missing from his/her ward since ………… (date). An internal
enquiry report in this regard is enclosed.
Kindly register a missing case, take him in to your protection when
found and hand him over to us.
Thanking you,
Seal
Enclosures: Copy
of the aadhar card, recent photograph and internal report
N.B.—Please strike off those which are not required.
SCHEDULE
(See Rule 11)
Minimum standards and procedures for mental health care services in
prisons
Minimum Standard for Mental Health care in
Prison
(1)
Prompt and
proper identification of persons with mental health problems should be done.
(2)
Screening of
all inmates during the time of entry to prison including the following:
(a)
Mandatory
physical and mental status examination.
(b)
Questionnaire
screening for substance use
(c)
Urine
testing for common drugs of abuse
(d)
Periodic
random urine drug testing
(3)
Identification
of persons with serious mental illness and proper treatment and follow-up for
this group.
(4)
Ensuring the
availability of minimum psychiatric medication in the prison to facilitate
prompt treatment (antipsychotic medication, antidepressant medication,
anxiolytic medication, mood stabilisers, anticonvulsant medication, etc).
(5)
Availability
of psycho-social interventions for prisoners with a range of mental health
problems.
(6)
Protocols
for dealing with prisoners with suicidal risk, with behavioural problems and
crises related to mental illnesses as well as to prison life.
(7)
Suitable
rehabilitation services for prisoners with mental illness. Specific attention
to the aftercare needs of prisoners with mental illness including providing
medication after release, education of family members, steps to ensure
treatment compliance and follow-up, vocational arrangements, and for those
without families, arrangements for shelter.
(8)
Implementing
of National Mental Health Program inside the central prisons.
(9)
Dealing with
the psychological stress of prison life:
(a)
Counselling
for stress needs to be provided to all prisoners in both individual and group
settings.
(b)
Prisoners
must be encouraged to proactively seek help for any emotional problems,
substance use problems or physical health problems.
(c)
Training the
prison staff in simple counselling skills. Empowering some of the sensitive,
motivated convicted prisoners to be effective peer counsellors.
(d)
One to one
counselling upon entry, during periods of crises and upon need or request.
(10)
Addressing
substance use problems:
(a)
Identification
of substance use problems through questionnaires, behavioural observation and
urine drug screening.
(b)
Detoxification
services and making suitable pharmacotherapy available for detoxification.
(c)
For persons
with dependence, making available long-term medication as well as motivational
and relapse prevention counselling.
(d)
Specific
interventions to be made available include the following:
(i)
Tobacco
cessation services (behavioural counselling, nicotine replacement therapy,
other long-term tobacco cessation pharmacotherapy.
(ii)
Alcohol −
benzodiazepines for detoxification, vitamin supplementation for associated
nutritional problems, counselling and long-term medication.
(iii)
For Opiates
− buprenorphine or clonidine detoxification, long-term medication including
opioid substitution (methadone/buprenorphine; opioid antagonists like
naltrexone).
(iv)
All drug
users need to be evaluated for injecting use, for HIV/STI (including Hepatitis
B and C screening) and appropriately treated.
(v)
There is a
need for urgent human resource enhancement.
(11)
Professional
Human Resources in the Prison. [All central prisons must ensure the presence of
at least]:
(i)
1 doctor for
every 500 patients. In addition, every prison must have one each of the
following specialists providing care − physician, psychiatrist, dermatologist,
gynecologist and surgeon.
(ii)
2 nurses for
every 500 prisoners.
(iii)
4
counsellors for every 500 prisoners. These trained counsellors (with a degree
in any social sciences/any recognised degree with counselling experience
(medical counselling/legal counselling/ psychosocial
counselling/rehabilitation/education) can carry out the following tasks:
(a)
Assessment
(b)
Counselling
(c)
Crisis
intervention (family crisis, bail rejection, verdict pronouncement,
interpersonal difficulties, life events, serious physical or psychiatric
illness)
(d)
Legal
counselling, pre-discharge counselling
(e)
Rehabilitation
counselling
(f)
Substance
use counselling
(g)
Training
prison staff and peer counsellors.
(12)
Inpatient
services:
(a)
At least a
20-bedded psychiatric facility for every 500 prisoners.
(13)
Prison
aftercare services:
(a)
All
prisoners should have pre-discharge counselling on coping strategies, healthy
life style practices and support systems they can access.
(b)
For persons
with mental illness they shall be referred to any mental health establishment
for after care in community.
(14)
Documentation:
(a)
Computerised
data base and tracking system for all prisoners.
(b)
Surveillance
of health conditions on a regular basis with adequate emphasis on
confidentiality and proper information regarding these procedures to the
prisoners.
(c)
Health
records for prisoners with basic health information, pre-existing health
problems, health problems that develop during imprisonment, details of
evaluation and treatment, hospitalisation details, health status and advice at
release.
(d)
This
information must be given to the prisoner to facilitate continuing health care
after release.
(15)
All central
prisons shall have dedicated tele-medicine services to provide health care.
(16)
Following
medicines shall be made available:
(17)
Risperidone,
Olanzpine, Clozapine, Haloperidol, Chloropromazine, Trihexyphendyl, Imipramine,
Amitriptyline, Fluoxetine, Sertraline, Paroxetine, Valproate, Carabamazapine,
Lithium, Clonidine, Atomoxetine, Lorezpam, Diazepam, Oxezepam Disulfiram,
Naltrexone, Acamprosate, Nicotine Gums, Varenicline, InjFluphenazine Inj
Haloperidol, InjFluphenthixol, InjLorezpam, Inj Diazepam, Inj Promethazine Inj
Thiamine/Multivitamin.