Section 25 — Functions of Board.

The Board shall discharge the following functions, namely: — (a) to advise the Central Government on policy matters relating to surrogacy; (b) to review and monitor the implementation of the Act, and the rules and regulations made thereunder and recommend to the Central Government, changes therein; (c) to lay down the code of conduct to be observed by persons working at surrogacy clinics; (d) to set the minimum standards of physical infrastructure, laboratory and diagnostic equipment and expert manpower to be employed by the surrogacy clinics; (e) to oversee the performance of various bodies constituted under the Act and take appropriate steps to ensure their effective performance; (f) to supervise the functioning of State Assisted Reproductive Technology and Surrogacy Boards; and (g) such other functions as may be prescribed.

Official Hindi (PDF) ↗

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