LexSection 15 — Eligibility of member for reappointment.
The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994
Subject to the other terms and conditions of service as may be prescribed, any person ceasing to be a member shall be eligible for reappointment as such member: 1 [Provided that no member other than an ex officio member shall be appointed for more than two consecutive terms.]Open in Lexace · Ask the AI about this section