The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994

39 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Regulation of Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics.
Section 3A — Prohibition of sex selection.
Section 3B — Prohibition on sale of ultrasound machine, etc., to persons, laboratories, etc., not registered under the Act.
Section 4 — Regulation of pre-natal diagnostic techniques.
Section 5 — Written consent of pregnant woman and prohibition of communicating the sex of foetus.
Section 6 — Determination of sex prohibited.
Section 7 — Constitution of Central Supervisory Board.
Section 8 — Term of office of members.
Section 9 — Meetings of the Board.
Section 10 — Vacancies, etc., not to invalidate proceedings of the Board.
Section 11 — Temporary association of persons with the Board for particular purposes.
Section 12 — Appointment of officers and other employees of the Board.
Section 13 — Authentication of orders and other instruments of the Board.
Section 14 — Disqualifications for appointment as member.
Section 15 — Eligibility of member for reappointment.
Section 16 — Functions of the Board.
Section 16A — Constitution of State Supervisory Board and Union territory Supervisory Board.
Section 17 — Appropriate Authority and Advisory Committee.
Section 17A — Powers of Appropriate Authorities.
Section 18 — Registration of Genetic Counselling Centres, Genetic Laboratories or Genetic Clinics.
Section 19 — Certificate of registration.
Section 20 — Cancellation or suspension of registration.
Section 21 — Appeal.
Section 22 — Prohibition of advertisement relating to pre-conception and pre-natal determination of sex and punishment for contravention.
Section 23 — Offences and penalties.
Section 24 — Presumption in the case of conduct of pre-natal diagnostic techniques.
Section 25 — Penalty for contravention of the provisions of the Act or rules for which no specific punishment is provided.
Section 26 — Offences by companies.
Section 27 — Offence to be cognizable, non-bailable and non-compoundable.
Section 28 — Cognizance of offences.
Section 29 — Maintenance of records.
Section 30 — Power to search and seize records, etc.
Section 31 — Protection of action taken in good faith.
Section 31A — Removal of difficulties.
Section 32 — Power to make rules.
Section 33 — Power to make regulations.
Section 34 — Rules and regulations to be laid before Parliament.

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