Section 3 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
3. Regulation of Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics
On and from the commencement of this Act,(a)no Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic, including Clinic or Laboratory or Centre having Ultrasound Machine/Imaging Machine unless registered under the Act shall conduct or associate with, or help in, conducting activities relating to diagnostic techniques;(b)no Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic shall employ or cause to be employed any person who does not possess the prescribed qualifications;(c)no Medical Geneticist, Gynaecologist, Paediatrician, Registered Medical Practitioner or any other person shall conduct or cause to be conducted or aid in conducting by himself or through any other person, any prenatal diagnostic techniques at a place other than a place registered under this Act; and(d)no person including a specialist in the field of infertility shall conduct or cause to be conducted or aid in conducting by himself or through any other person, a preconception sex selection technique on a woman or a man or on both or on any tissue, conceptus, fluid or gametes derived from either or both of them.
