Section 17(3) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) 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, consisting of the following three members:—(i)an officer of or above the rank of the Joint Director of Health and Family Welfare—Chairperson;(ii)an eminent woman representing women’s organisation; and(iii)an officer of Law Department of the State or the Union territory concerned:Provided that it shall be the duty of the State or the Union territory concerned to constitute multi-member State or Union territory level Appropriate Authority within three months of the coming into force of the Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Amendment Act, 2002:Provided further that any vacancy occurring therein shall be filled within three months of the occurrence;(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.
