Section 14(2) in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
(2)The State Board shall consist of,-(a)the Minister in charge of Health and Family Welfare in the State, who shall be the Chairperson, ex officio;(b)Secretary in charge of the Department of Health and Family Welfare who shall be the Vice- Chairperson, ex officio;(c)Secretaries or Commissioners in charge of Departments of Women and Child Development, Social Welfare, Law and Indian System of Medicines and Homoeopathy, ex officio, or their representatives;(d)Director of Health and Family Welfare or Indian System of Medicines and Homoeopathy of the State Government, ex officio;(e)three women members of Legislative Assembly or Legislative Council;(f)ten members to be appointed by the State Government out of which two each shall be from the following categories,-(i)eminent social scientists and legal experts;(ii)eminent women activists from non- governmental organisations or otherwise;(iii)eminent gynaecologists and obstetricians or experts of stri- roga or prasuti- tantra;(iv)eminent paediatricians or medical geneticists;(v)eminent radiologists or sonologists;(g)an officer not below the rank of Joint Director in charge of Family Welfare, who shall be the Member Secretary, ex officio.
