Section 4 in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
4. Registration of [Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic and Imaging Centres] [ Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).].
- [(1) An application for registration shall be made to the Appropriate Authority, in duplicate, in Form A, duly accompanied by an Affidavit containing- [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).](i)an undertaking to the effect that the Genetic Centre/Laboratory/Clinic/Ultrasound Clinic/Imaging Centre/Combination thereof, as the case may be, shall not conduct any test or procedure, by whatever name called, for selection of sex before or after conception or for detection of sex of foetus except for diseases specified in section 4(2) nor shall the sex of foetus be disclosed to any body; and(ii)an undertaking to the effect that the Genetic Centre/Laboratory/Clinic/Combination thereof, as the case may be, shall display prominently a notice that they do not conduct any technique, test or procedure, etc., by whatever name called, for detection of sex of foetus or for selection of sex before or after conception.](iii)[ The registration of a genetic clinic shall also Include the registration of each and every mobile genetic clinic offering pre-natal diagnostiC facilities as part of a medical mobile unit and such a vehicle has to be regIstered as a mobile genetic unit.] [Inserted by Notification No. G.S.R. 80 (E) dated 7.2.2012 (w.e.f. 1.1.1996)](2)The Appropriate Authority, or any person in his office authorised in this behalf, shall acknowledge receipt of the application for registration, in the acknowledgement slip provided at the bottom of Form A, immediately if delivered at the office of the Appropriate Authority, or not later than the next working day if received by post.
