Contents |
Title |
Surrogacy (Regulation) Act, 2021 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Regulation of Surrogacy Clinics |
3. |
Prohibition and regulation of surrogacy clinics |
Chapter III |
Regulation of Surrogacy and Surrogacy Procedures |
4. |
Regulation of Surrogacy and Surrogacy Procedures |
5. |
Prohibition of conducting surrogacy |
6. |
Written informed consent of surrogate mother |
7. |
Prohibition to abandon child born through surrogacy |
8. |
Rights of surrogate child |
9. |
Number of oocytes or human embryos to be implanted |
10. |
Prohibition of abortion |
Chapter IV |
Registration of Surrogacy Clinics |
11. |
Registration of surrogacy clinics |
12. |
Certificate of registration |
13. |
Cancellation or suspension of registration |
14. |
Meetings of Board |
15. |
Establishment of National Assisted Reproductive Technology and Surrogacy Registry |
16. |
Application of provisions of Assisted Reproductive Technology Act with respect to National Registry |
Chapter V |
National Assisted Reproductive Technology and Surrogacy Board and State Assisted Reproductive Technology and Surrogacy Boards |
17. |
Constitution of National Assisted Reproductive Technology and Surrogacy Board |
18. |
Term of office of Members |
19. |
Meetings of Board |
20. |
Vacancies, etc., not to invalidate proceedings of Board |
21. |
Disqualifications for appointment as Member |
22. |
Temporary association of persons with Board for particular purposes |
23. |
Authentication of orders and other instruments of Board |
24. |
Eligibility of Member for re-appointment |
25. |
Functions of Board |
26. |
Constitution of State Assisted Reproductive Technology and Surrogacy Board |
27. |
Composition of State Board.- The State Board shall consist of |
28. |
Term of office of members |
29. |
Meetings of State Board |
30. |
Vacancies, etc., not to invalidate proceedings of State Board |
31. |
Disqualifications for appointment as member |
32. |
Temporary association of persons with State Board for particular purposes |
33. |
Authentication of orders and other instruments of State Board |
34. |
Eligibility of member for re-appointment |
Chapter VI |
Appropriate Authority |
35. |
Appointment of appropriate authority |
36. |
Functions of appropriate authority |
37. |
Powers of appropriate authorities |
Chapter VII |
Offences and Penalties |
38. |
Prohibition of commercial surrogacy, exploitation of surrogate mothers and children born through surrogacy |
39. |
Punishment for contravention of provisions of Act |
40. |
Punishment for not following altruistic surrogacy |
41. |
Penalty for contravention of provisions of Act or rules for which no specific punishment is provided |
42. |
Presumption in the case of surrogacy |
43. |
Offence to be cognizable, non-baliable and non-compoundable |
44. |
Cognizance of offences |
45. |
Certain provisions of Code of Criminal Procedure, 1973 not to apply |
Chapter VIII |
Miscellaneous |
46. |
Maintenance of records |
47. |
Power to search and seize records, etc |
48. |
Protection of action taken in good faith |
49. |
Application of other laws not barred |
50. |
Power to make rules |
51. |
Power to make regulations |
52. |
Rules and regulations to be laid before Parliament |
53. |
Transitional provision |
54. |
Power to remove difficulties |