Section 32(2) in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
(2)In particular and without prejudice, to the generality of the foregoing power, such rules may provide for--(i)the minimum qualifications for persons employed at a registered Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic under clause (1) of section 3;(ii)the form in which consent of a pregnant woman has to be obtained under section 5;(iii)the procedure to be followed by the members of the Central Supervisory Board in the discharge of their functions under sub- section (4) of section 8;(iv)allowances for members other than ex officio members admissible under sub- section (5) of section 9;(v)the period intervening between any two meetings of the Advisory Committee under the proviso to sub- section (8) of section 17;(vi)the terms and conditions subject to which a person may be appointed to the Advisory Committee and the procedure to be followed by such Committee under sub- section (9) of section 17;(vii)the form and manner in which an application shall be made for registration and the fee payable thereof under sub- section (2) of section 18;(viii)the facilities to be provided, equipment and other standards to be maintained by the Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic under sub- section (5) of section 18;(ix)the form in which a certificate of registration shall be issued under sub- section (1) of section 19;(x)the manner in which and the period after which a certificate of registration shall be renewed and the fee payable for such renewal under sub- section (3) of section 19;(xi)the manner in which an appeal may be preferred under section 21;(xii)the period up to which records, charts, etc., shall be preserved under sub- section (1) of section 29;(xiii)the manner in which the seizure of documents, records, objects, etc., shall be made and the manner in which seizure list shall be prepared and delivered to the person from whose custody such documents, records or objects were seized under sub- section (1) of section 30;(xiv)any other matter that is required to be, or may be, prescribed.
