Report No. 228
3.4 The points highlighted in the discussion at the Seminar included:
(i) what would be the remedy available to biological parents to obtain exclusive legal custody of surrogate children,
(ii) how can the rights of the surrogate mother be waived completely,
(iii) how can the rights of the ovum or sperm donor be restricted,
(iv) how can the genetic constitution of the surrogate baby be established and recorded with authenticity, (v) whether a single or a gay parent can be considered to be the custodial parent of a surrogate child,
(vi) what would be the status of divorced biological parents in respect of the custody of a surrogate child, and
(vii) would a biological parent/s be considered the legal parent of the surrogate child?