Section 13 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
13. State Vigilance Committee.
(1)On the commencement of this Act, or as soon thereafter as may be, the State Government shall appoint a State Vigilance Committee which shall consist of -(i)the Secretary of the Authority who shall be its Chairman;(ii)two representatives of the Voluntary organisation;(iii)the State Family Welfare Officer, Punjab;(iv)a gynaecologist;(v)a medical geneticist; and(vi)a civil surgeon of a District.(2)All the members referred to in sub-section (1) excepting the Chairman shall be nominated by the State Government.
