The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994

[Act No. 57 of 1994]

[20th September, 1994.]

Contents
Title	Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994
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 Counselling Centres, Genetic Laboratories and Genetic Clinics
3A,3B.	Prohibition of sex selection
Chapter III	Regulation of Pre-Natal Diagnostic Techniques
4.	Regulation of pre-natal diagnostic techniques
5.	Written consent of pregnant woman and prohibition of communicating the sex of foetus
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 of 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
16A.	Constitution of State Supervisory Board and Union territory Supervisory Board
Chapter V	Appropriate Authority and Advisory Committee
17.	Appropriate Authority and Advisory Committee
17A.	Powers of Appropriate Authorities
Chapter VI	Registration of Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics
18.	Registration of Genetic Counselling Centres, 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-conception and 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