(1) Any person with mental illness or his nominated representative or a representative of a registered non-governmental organisation, with the consent of such a person, being aggrieved by the decision of any of the mental health establishment or whose rights under this Act have been violated, may make an application to the Board seeking redressal or appropriate relief. (2) There shall be no fee or charge levied for making such an application. (3) Every application referred to in sub-section (1) shall contain the name of applicant, his contact details, the details of the violation of his rights, the mental health establishment or any other place where such violation took place and the redressal sought from the Board. (4) In exceptional circumstances, the Board may accept an application made orally or over telephone from a person admitted to a mental health establishment.Open in Lexace · Ask the AI about this section
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