Section 17(3) in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
(3)The officers appointed as Appropriate Authorities under sub- section (1) or sub- section (2) shall be,--(a)when appointed for the whole of the State or the Union territory, of or above the rank of the Joint Director of Health and Family Welfare; and(b)when appointed for any part of the State or the Union territory, of such other rank as the State Government or the Central Government, as the case may be, may deem fit.
