Section 11 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
11. Conditions for conducting prenatal procedure
(1) Before conducting pre-implantation, genetic or any prenatal diagnostic technique/ test, procedure such as amniocentesis, chronic villi biopsy, foetoscopy, foetal skin or organ biopsy or cordocentesis, a written consent, as specified in Form-G in a language the person undergoing such procedure understands shall be obtained from her/him ;Provided that where a Genetic Clinic has taken sample of any body tissue or body fluid and sent to a Genetic Laboratory for analysis or test, it shall not be necessary for the Genetic Laboratory to obtain a fresh consent in Form-G.(1A)Any person conducting ultrasound/image scanning on a pregnant woman shall give a declaration on each report on ultrasound image scanning that he/she has neither detected nor disclosed the sex of foetus of the pregnant woman to any body. The pregnant woman shall before undergoing ultrasonography image scanning declare that she does not want to know sex of her foetus.(2)The State Government may issue translation of Form-G in languages used in the State and where no official translation in a language understood by the pregnant woman is available, the Genetic Clinic may translate Form-G into a language she understands.
