The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994
[Act No. 57 of 1994]
[20th September, 1994.]
Contents |
Title |
Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Regulation of Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics |
3. |
Regulation of Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics |
3A,3B. |
Prohibition of sex selection |
Chapter III |
Regulation of Pre-Natal Diagnostic Techniques |
4. |
Regulation of pre-natal diagnostic techniques |
5. |
Written consent of pregnant woman and prohibition of communicating the sex of foetus |
6. |
Determination of sex prohibited |
Chapter IV |
Central Supervisory Board |
7. |
Constitution of Central Supervisory Board |
8. |
Term of office of members |
9. |
Meetings of the Board |
10. |
Vacancies, etc., not to invalidate proceedings of the Board |
11. |
Temporary association of persons with the Board for particular purposes |
12. |
Appointment of officers and other employees of the Board |
13. |
Authentication of orders and other instruments of the Board |
14. |
Disqualifications for appointment as member |
15. |
Eligibility of member for reappointment |
16. |
Functions of the Board |
16A. |
Constitution of State Supervisory Board and Union territory Supervisory Board |
Chapter V |
Appropriate Authority and Advisory Committee |
17. |
Appropriate Authority and Advisory Committee |
17A. |
Powers of Appropriate Authorities |
Chapter VI |
Registration of Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics |
18. |
Registration of Genetic Counselling Centres, Genetic Laboratories or Genetic Clinics |
19. |
Certificate of registration |
20. |
Cancellation or suspension of registration |
21. |
Appeal |
Chapter VII |
Offences and Penalties |
22. |
Prohibition of advertisement relating to pre-conception and pre-natal determination of sex and punishment for contravention |
23. |
Offences and penalties |
24. |
Presumption in the case of conduct of pre-natal diagnostic techniques |
25. |
Penalty for contravention of the provisions of the Act or rules for which no specific punishment is provided |
26. |
Offences by companies |
27. |
Offence to be cognizable, non-bailable and non-compoundable |
28. |
Cognizance of offences |
Chapter VIII |
Miscellaneous |
29. |
Maintenance of records |
30. |
Power to search and seize records, etc. |
31. |
Protection of action taken in good faith |
32. |
Power to make rules |
33. |
Power to make regulations |
34. |
Rules and regulations to be laid before Parliament |