Code of Conduct to be observed by persons working at Genetic Counselling Centres, Genetic Laboratories, Genetic Clinics, Ultrasound Clinics, Imaging Centres, etc.All persons including the owner, employee or any other persons associated with Genetic Counselling Centres, Genetic Laboratories, Genetic Clinics, Ultrasound Clinics, Imaging Centres registered under the Act/these Rules shall-(i)not conduct or associate with, or help in carrying out detection or disclosure of sex of foetus in any manner;(ii)not employ or cause to be employed any person not possessing qualifications necessary for carrying out pre-natal diagnostic techniques/procedures, techniques and tests including ultrasonography;(iii)not conduct or cause to be conducted or aid in conducting by himself or through any other person any techniques or procedure for selection of sex before or after conception or for detection of sex of foetus except for the purposes specified in sub-section (2) of section 4 of the Act;(iv)not conduct or cause to be conducted or aid in conducting by himself or through any other person any techniques or test or procedure under the Act at a place other than a place registered under the Act/these Rules;(v)ensure that no provision of the Act and these Rules are violated in any manner;(vi)ensure that the person, conducting any techniques, test or procedure leading to detection of sex of foetus of purposes not covered under section 4(2) of the Act or selection of sex before or after conception, is informed that such procedures lead to violation of the Act and these Rules which are punishable offences;(vii)help the law enforcing agencies in bring to book the violators of the provisions of the Act and these Rules;(viii)display his/her name and designation prominently on the dress worn by him/her;(ix)write his/her name and designation in full under his/her signature;(x)on no account conduct or allow /cause to be conducted female foeticide;(xi)not commit any other act of professional misconduct.
