Section 17(3)(a) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994

[Cites 0, Cited by 8] [Section 17(3)] [Section 17] [Entire Act]

(a)when appointed for the whole of the State or the Union territory, consisting of the following three members:—

(i)an officer of or above the rank of the Joint Director of Health and Family Welfare—Chairperson;

(ii)an eminent woman representing women’s organisation; and

(iii)an officer of Law Department of the State or the Union territory concerned:

Legal Document View