Section 6 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
6. Certificate of registration
(1) The appropriate authority shall after making such enquiry and after satisfying itself that the applicant has complied with all the requirements, place the application before the Advisory Committee for its advice.(2)Having regard to the advice of Advisory Committee the appropriate authority shall grant a certificate of registration in duplicate, in Form-B to the applicant. One copy of the certificate of registration shall be displayed by the registered Genetic Counselling Centre, Laboratory, Genetic Clinic, Ultrasound Clinic or Imaging Centre at a conspicuous place at its place of business;Provided that the appropriate authority may grant a certificate of registration to a Genetic Laboratory or a Genetic Clinic, Ultrasound Clinic, Imaging Clinic to conduct one or more specified prenatal diagnostic tests or procedures depending upon the availability of place, equipment and qualified employees and standards maintained by such Laboratories or Clinics.(3)If after enquiry and after giving an opportunity of being heard to the applicant and having regard to the advice of the Advisory Committee, the appropriate authority is satisfied that the applicant has not complied with the requirements of the Act and these Rules, it shall, for the reasons to be recorded in writing, reject the application for registration and communicate such rejection to the applicant as specified in Form-C(4)An enquiry under sub-rule (1) of rule 4 including inspection at the premises of the Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic, shall be carried out only after due notice is given to the applicant by the appropriate authority.(5)Grant of certificate of registration or rejection of application for registration shall be communicated to the applicant as specified in Form-B of Form-C, as the case may be, within a period of ninety days from the date of receipt of application for registration.
