Subject to the provisions of this Act and the rules made thereunder, the provisions of the Surrogacy Act relating to--- (i) constitution of the National Assisted Reproductive Technology and Surrogacy Board; (ii) term of office of Members of the National Board; (iii) meetings of the National Board; (iv) vacancies, etc., not to invalidate proceedings of the National Board; (v) disqualifications for appointment as Member of the National Board; (vi) temporary association of persons with the National Board for particular purposes; (vii) authentication of orders and other instruments of the National Board; and (viii) eligibility of Members of the National Board for re-appointment, shall, mutatis mutandis , apply, so far as may be, in relation to assisted reproductive technology as they apply in relation to surrogacy, as if they are enacted under this Act.Open in Lexace · Ask the AI about this section
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