| Contents |
| Title |
Surrogacy (Regulation) Act, 2021 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Regulation of Surrogacy Clinics |
| 3. |
Prohibition and regulation of surrogacy clinics |
| Chapter III |
Regulation of Surrogacy and Surrogacy Procedures |
| 4. |
Regulation of Surrogacy and Surrogacy Procedures |
| 5. |
Prohibition of conducting surrogacy |
| 6. |
Written informed consent of surrogate mother |
| 7. |
Prohibition to abandon child born through surrogacy |
| 8. |
Rights of surrogate child |
| 9. |
Number of oocytes or human embryos to be implanted |
| 10. |
Prohibition of abortion |
| Chapter IV |
Registration of Surrogacy Clinics |
| 11. |
Registration of surrogacy clinics |
| 12. |
Certificate of registration |
| 13. |
Cancellation or suspension of registration |
| 14. |
Meetings of Board |
| 15. |
Establishment of National Assisted Reproductive Technology and Surrogacy Registry |
| 16. |
Application of provisions of Assisted Reproductive Technology Act with respect to National Registry |
| Chapter V |
National Assisted Reproductive Technology and Surrogacy Board and State Assisted Reproductive Technology and Surrogacy Boards |
| 17. |
Constitution of National Assisted Reproductive Technology and Surrogacy Board |
| 18. |
Term of office of Members |
| 19. |
Meetings of Board |
| 20. |
Vacancies, etc., not to invalidate proceedings of Board |
| 21. |
Disqualifications for appointment as Member |
| 22. |
Temporary association of persons with Board for particular purposes |
| 23. |
Authentication of orders and other instruments of Board |
| 24. |
Eligibility of Member for re-appointment |
| 25. |
Functions of Board |
| 26. |
Constitution of State Assisted Reproductive Technology and Surrogacy Board |
| 27. |
Composition of State Board.- The State Board shall consist of |
| 28. |
Term of office of members |
| 29. |
Meetings of State Board |
| 30. |
Vacancies, etc., not to invalidate proceedings of State Board |
| 31. |
Disqualifications for appointment as member |
| 32. |
Temporary association of persons with State Board for particular purposes |
| 33. |
Authentication of orders and other instruments of State Board |
| 34. |
Eligibility of member for re-appointment |
| Chapter VI |
Appropriate Authority |
| 35. |
Appointment of appropriate authority |
| 36. |
Functions of appropriate authority |
| 37. |
Powers of appropriate authorities |
| Chapter VII |
Offences and Penalties |
| 38. |
Prohibition of commercial surrogacy, exploitation of surrogate mothers and children born through surrogacy |
| 39. |
Punishment for contravention of provisions of Act |
| 40. |
Punishment for not following altruistic surrogacy |
| 41. |
Penalty for contravention of provisions of Act or rules for which no specific punishment is provided |
| 42. |
Presumption in the case of surrogacy |
| 43. |
Offence to be cognizable, non-baliable and non-compoundable |
| 44. |
Cognizance of offences |
| 45. |
Certain provisions of Code of Criminal Procedure, 1973 not to apply |
| Chapter VIII |
Miscellaneous |
| 46. |
Maintenance of records |
| 47. |
Power to search and seize records, etc |
| 48. |
Protection of action taken in good faith |
| 49. |
Application of other laws not barred |
| 50. |
Power to make rules |
| 51. |
Power to make regulations |
| 52. |
Rules and regulations to be laid before Parliament |
| 53. |
Transitional provision |
| 54. |
Power to remove difficulties |
