Section 16 in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994
16. Functions of the Board.—
The Board shall have the following functions, namely:—(i)to advise the Central Government on policy matters relating to use of pre-natal diagnostic techniques, sex selection techniques and against their misuse;(ii)to review and monitor implementation of the Act and rules made thereunder and recommend to the Central Government changes in the said Act and rules;(iii)to create public awareness against the practice of pre-conception sex selection and pre-natal determination of sex of foetus leading to female foeticide;(iv)to lay down code of conduct to be observed by persons working at Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics;(v)to oversee the performance of various bodies constituted under the Act and taken appropriate steps to ensure its proper and effective implementation;(vi)any other functions as may be prescribed under the Act.
