Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994

[Act No. 57 of 1994 dated 20th. September, 1994]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Regulation Of Genetic Counselling Centres, Genetic Laboratories And Genetic Clinics
3	Regulation of Genetic Counseling Centers, Genetic Laboratories and Genetic Clinics
Chapter III	Regulation Of Pre-Natal Diagnostic Techniques
4	Regulation of prenatal diagnostic techniques
5	Written consent of pregnant woman and prohibition of communicating the sex of fetus
6	Determination of sex prohibited
Chapter IV	Central Supervisory Board
7	Constitution of Central Supervisory Board
8	Term of office of members
9	Meetings of the Board
10	Vacancies, etc., not to invalidate proceedings of the Board
11	Temporary association of persons with the Board for particular purposes
12	Appointment or officers and other employees of the Board
13	Authentication of orders and other instruments of the Board
14	Disqualifications for appointment as member
15	Eligibility of member for reappointment
16	Functions of the Board
Chapter V	Appropriate Authority And Advisory Committee
17	Appropriate Authority and Advisory Committee
Chapter VI	Registration Of Genetic Counselling Centres, Genetic Laboratories And Genetic Clinics
18	Registration of Genetic Counseling Centers, Genetic Laboratories or Genetic Clinics
19	Certificate of registration
20	Cancellation or suspension of registration
21	Appeal
Chapter VII	Offences And Penalties
22	Prohibition of advertisement relating to pre-natal determination of sex and punishment for contravention
23	Offences and penalties
24	Presumption in the case of conduct of pre-natal diagnostic techniques
25	Penalty for contravention of the provisions of the Act or rules for which no specific punishment is provided
26	Offences by companies
27	Offence to be cognizable, non-bailable and non-compoundable
28	Cognizance of offences
Chapter VIII	Miscellaneous
29	Maintenance of records
30	Power to search and seize records etc.
31	Protection of action taken in good faith
32	Power to make rules
33	Power to make regulations
34	Rules and regulations to be laid before Parliament
	Foot Notes

An Act to provide for the regulation of the use of pre-natal diagnostic techniques for the purpose of detecting genetic or metabolic disorders or chromosomal abnormalities or certain congenital malformations or sex linked disorders and for the prevention of the misuse of such techniques for the purpose of pre-natal sex determination leading to female foeticide; and, for matters connected therewith or incidental thereto.

BE it enacted by  Parliament in the Forty-fifth Year of the Republic of India as Follows: -