Section 19A(1) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(1)(a)The Central Government may, by notification in the Official Gazette, appoint a Central Appellate Authority for each of the Union territories, for the purpose of hearing appeal against the order of the Central Appropriate Authority or the Union territory Appropriate Authority.(b)The Central Appellate Authority shall consist of an officer not below the rank of the Union territory Appropriate Authority.
