Section 11(1) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(1)The Authority may either suo moto or on receipt of a report from the State Vigilance Committee or a District Vigilance Committee, shall issue a notice to the persons running the genetic clinic, genetic laboratory or genetic counselling centre in respect of which certificate of registration has been granted under section 10, to show cause why the certificate of registration should not be suspended or cancelled for the reasons mentioned in the notice so issued.
