 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Medical Termination of Pregnancy Act, 1971 7. Power to make regulations.- (1) The State Government may, by regulations,- (a) require any such opinion as is referred to in sub-section (2) of Sec. 3 to be certified by a registered medical practitioner or practitioners concerned in such form and at such time as be specified in such regulations , and the preservation or disposal of such certificates ; (b) require any registered medical practitioner, who terminates a pregnancy to give intimation of such termination and such other information relating to the termination as may be specified in such regulations; (c) prohibit the disclosure, except to such Persons and for such purposes as may be specified in such regulations, of intimations given or information furnished in pursuance of-such regulations. (3) The intimation given and the information furnished in Pursuance of regulations made by virtue of CI.(b)of sub-section (1) shall be given or furnished, as the case may be, to the Chief Medical Officer of the State. (4) Any person who willfully contravenes or willfully fails to comply with the requirements of any regulation made under sub-section (1) shall be liable to be punished with fine which may extend to one thousand rupees.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back