The Surrogacy (Regulation) Act, 2021

54 sections.

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