Section 4 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
4. Application of provisions of Surrogacy Act with respect to National Board.
Subject to the provisions of this Act and the rules made thereunder, the provisions of the Surrogacy Act relating to—(i)constitution of the National Assisted Reproductive Technology and Surrogacy Board;(ii)term of office of Members of the National Board;(iii)meetings of the National Board;(iv)vacancies, etc., not to invalidate proceedings of the National Board;(v)disqualifications for appointment as Member of the National Board;(vi)temporary association of persons with the National Board for particular purposes;(vii)authentication of orders and other instruments of the National Board; and(viii)eligibility of Members of the National Board for re-appointment,shall, mutatis mutandis, apply, so far as may be, in relation to assisted reproductive technology as they apply in relation to surrogacy, as if they are enacted under this Act.
