Subject to the provisions of this Act and the rules made thereunder, the provisions of the Surrogacy Act relating to--- (i) constitution of the State Assisted Reproductive Technology and Surrogacy Board; (ii) composition of the State Board; (iii) term of office of members of the State Board; (iv) meetings of the State Board; (v) vacancies, etc., not to invalidate proceedings of the State Board; (vi) disqualifications for appointment as member of the State Board; (vii) temporary association of persons with the State Board for particular purposes; (viii) authentication of orders and other instruments of the State Board; and (ix) eligibility of member of the State 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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