The Assisted Reproductive Technology (Regulation) Act, 2021
ACT NO. 42 OF 2021
[18th December, 2021.]
| Contents |
| Title |
Assisted Reproductive Technology (Regulation) Act, 2021 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Authorities To Regulate Assisted Reproductive Technology |
| 3. |
National Assisted Reproductive Technology and Surrogacy Board |
| 4. |
Application of provisions of Surrogacy Act with respect to National Board |
| 5. |
Powers and functions of National Board |
| 6. |
State Assisted Reproductive Technology and Surrogacy Board |
| 7. |
Application of provisions of Surrogacy Act with respect to State Board |
| 8. |
Powers and functions of State Board |
| 9. |
Establishment of National Registry of clinics and banks |
| 10. |
Composition of National Registry |
| 11. |
Functions of National Registry |
| 12. |
Appointment of appropriate authority |
| 13. |
Functions of appropriate authority |
| 14. |
Powers of appropriate authority |
| Chapter III |
Procedures for Registration |
| 15. |
Registration of assisted reproductive technology clinic or assisted reproductive technology bank |
| 16. |
Grant of registration |
| 17. |
Renewal of registration |
| 18. |
Suspension or cancellation of registration |
| 19. |
Appeal |
| 20. |
Power to inspect premises, etc |
| Chapter IV |
Duties of Assisted Reproductive Technology Clinic and Assisted Reproductive Technology Bank |
| 21. |
General duties of assisted reproductive technology clinics and banks |
| 22. |
Written informed consent |
| 23. |
Duties of assisted reproductive technology clinics and banks to keep accurate records |
| 24. |
Duties of assisted reproductive technology clinics using human gametes and embryos |
| 25. |
Preimplantation Genetic Diagnosis |
| 26. |
Sex selection |
| 27. |
Sourcing of gametes by assisted reproductive technology banks |
| 28. |
Storage and handling of human gametes and embryos |
| 29. |
Restriction on sale, etc., of human gametes, zygotes and embryos |
| 30. |
Research on human gametes and embryos |
| 31. |
Rights of child born through assisted reproductive technology |
| Chapter V |
Offences And Penalties |
| 32. |
Sex selective assisted reproductive technology |
| 33. |
Offences and penalties |
| 34. |
Punishment for contravention of provisions of Act or rules for which no specific punishment is provided |
| 35. |
Cognizance of offences |
| 36. |
Offences to be cognizable and bailable |
| 37. |
Offences by clinics or banks |
| Chapter VI |
Miscellaneous |
| 38. |
Power of Central Government to issue directions to National Board, National Registry and appropriate authority |
| 39. |
Power of State Government to issue directions to State Board, etc |
| 40. |
Power to search and seize records, etc |
| 41. |
Protection of action taken in good faith |
| 42. |
Power to make rules |
| 43. |
Power to make regulations |
| 44. |
Laying of rules, regulations and notifications |
| 45. |
Application of other laws not barred |
| 46. |
Power to remove difficulties |
