Section 14 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
14. Functions of State Vigilance Committee.
- The State Vigilance Committee shall, subject to the directions of the State Government and the Authority, perform all or any of the following functions, namely :-(a)to pay periodic and surprising visits to the genetic clinics, genetic laboratories and genetic counselling centres with a view to check compliance of the provisions of this Act and the rules made thereunder;(b)to investigate complaints made by members of the public at large or by institutions or the complaints as appeared in the press about contravention of the provisions of this Act or the rules made thereunder;(c)to seize incriminating evidence or record for further administration or legal action;(d)to recommend to the Authority suspension or cancellation of certificates of registration granted under this Act in respect of genetic clinics, genetic laboratories or genetic counselling centres and to recommend prosecutions against the violations of the provisions of this Act and the rules made thereunder;(e)to check operation of unauthorised genetic clinics, genetic laboratories and genetic counselling centres; and(f)to take such other actions as the Authority or the State Government may direct.
