Section 25 — Preimplantation Genetic Diagnosis.
The Assisted Reproductive Technology (Regulation) Act, 2021
(1) The Pre-implantation Genetic testing shall be used to screen the human embryo for known, pre-existing, heritable or genetic diseases only. (2) The donation of an embryo after Pre-implantation Genetic Diagnosis to an approved research laboratory for research purposes shall be done only-- (a) with the approval of the commissioning couple or woman; and (b) when the embryo suffers from pre-existing, heritable, life-threatening or genetic diseases. (3) The National Board may lay down such other conditions as it deems fit in the interests of the Pre-implantation Genetic testing. Explanation. --For the purposes of this section, the expression-- (i) "Pre-implantation Genetic Diagnosis" means the genetic diagnosis when one or both genetic parents has a known genetic abnormality and testing is performed on an embryo to determine if it also carries a genetic abnormality; and (ii) "Pre-implantation Genetic testing" means a technique used to identify genetic defects in embryos created through in-vitro fertilisation before pregnancy.Open in Lexace · Ask the AI about this section