Section 3(2D) in The Medical Termination Of Pregnancy Act, 1971
(2D)The Medical Board shall consist of the following, namely:—(a)a Gynaecologist;(b)a Paediatrician;(c)a Radiologist or Sonologist; and(d)such other number of members as may be notified in the Official Gazette by the State Government or Union territory, as the case may be."
