Section 9 in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
9. Maintenance and preservation of records.
- [(1) Every Genetic Counselling Centre, Genetic Laboratory, [Genetic Clinic including a Mobile Genetic Clinic] [ Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).], Ultrasound Clinic and Imaging Centres shall maintain a register showing, in serial order, the names and addresses of the men or women given genetic counselling, subjected to pre-natal diagnostic procedures or pre-natal diagnostic tests, the names of their spouse or father and the date on which they first reported for such counselling, procedure or test.] [Inserted by Notification No. G.S.R. 80 (E) dated 7.2.2012 (w.e.f. 1.1.1996)](2)The record to be maintained by every Genetic Counselling Centre, in respect of each woman 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 pre-natal diagnostic procedure/technique/test, shall be as specified in Form E.] [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).](4)[ The record to be maintained by every [Genetic Clinic including a Mobile Genetic Clinic] [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).], in respect of each man or woman subjected to any pre-natal diagnostic procedure/technique/test, shall be as specified in Form F.](5)The Appropriate Authority shall maintain a permanent record of applications for grant or renewal of certificate of registration as specified in Form H. Letters of intimation of every change of employee, place, address and equipment installed shall also be preserved a permanent records.(6)All case-related records, forms of consent, laboratory results, microscopic pictures, sonographic plates or slides, recommendations and letters shall be preserved by the Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic for a period of two years from the date of completion of counselling, pre-natal diagnostic procedure or pre-natal diagnostic test, as the case may be. In the event of any legal proceedings, the records shall be preserved till the final disposal of legal proceedings, or till the expiry of the said period of two years, whichever is later.(7)In case the Genetic Counselling Centre or Genetic Laboratory of Genetic Clinic maintains records on computer or other electronic equipment a printed copy of the record shall be taken and preserved after authentication by a person responsible for such record.(8)[ Every Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic and Imaging Centres shall send a complete report in respect of all pre-conception or pregnancy related procedures/techniques/tests conducted by them in respect of each month by 5th day of the following month to the concerned Appropriate Authority.] [ Inserted by G.S.R. 109(E) dated 14.2.2003 (w.e.f. 14.2.2003).]
