Section 10 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
10. Maintenance and preservation of record
(1) Genetic Counselling Centre, Genetic Clinic, Ultrasound Clinic, Imaging Centre shall maintain a register showing in serial order, the names and addresses of the men, or women given Genetic Counselling, subject to prenatal diagnostic procedures or prenatal diagnostic tests, the names of their spouses or father and the date on which they first reported for such counselling, procedure or test.(2)The record to be maintained by every Genetic Counselling Centre in respect of each women counselled shall be as specified in Form-D.(3)The record to be maintained by every Genetic Laboratory in respect of each man or woman subjected to any prenatal diagnostic shall be specified in Form-E.(4)The record to be maintained by every Genetic Clinic in respect of each man or woman subjected to any prenatal diagnostic procedure shall be specified in Form-F.(5)The appropriate authority shall maintain a permanent record of applications for grant of renewal of certificates of registration as specified in Form-H, letters of intimation of every change of employee, place, address and equipment installed shall also be preserved as permanent record.(6)All case related records, forms of consent, laboratory results, microscope pictures, sonographic plates or slides, recommendations and letters shall be preserved by the Genetic Counselling, Centre, Genetic Laboratory, Genetic Clinic, Imaging Centre for a period of two years from the date of completion of counselling, prenatal diagnostic procedure or prenatal diagnostic tests as the case maybe. In the event of any legal proceedings, the records shall be preserved till final disposal of legal proceedings or till the expiry of the.said period of two years whichever is earlier.(7)Every Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic and Imaging Centre shall send a complete report in respect of all pre-conception or pregnancy related procedures I techniques, tests conducted by them in respect of each month, 5th day of the following month to the concerned appropriate authority.
