Section 16 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
16. Functions of The Board
The Board shall have the following functions, namely:(i)to advise the Government on policy matters relating to use of prenatal diagnostic techniques, preconception sex selection techniques and their misuse;(ii)to review and monitor implementation of the Act and the rules made thereunder and recommend changes in the said Act and rules to the Government;(iii)to create public awareness against the practice of preconception sex selection and prenatal determination of sex leading to female foeticide;(iv)to lay down code of conduct to be observed by persons working at Genetic Counselling Centres, Genetic Laboratories, Ultrasound/Imaging Authorities and Genetic Clinics; and(v)any other functions as may be specified under the Act.
