Section 6(2) in The Medical Termination Of Pregnancy Act, 1971
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the experience or training, or both, which a registered medical practitioner shall have if he intends to terminate any pregnancy under this Act; and(aa)the category of woman under clause ( b) of sub-section ( 2) of section 3;(ab)the norms for the registered medical practitioner whose opinion is required for termination of pregnancy at different gestational age under sub-section (2A) of section 3;(ac)the powers and functions of the Medical Board under sub-section (2C) of section 3.".(b)such other matters as are required to be or may be, provided by rules made under this Act.
