Section 9(3) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(3)If after enquiry and after giving an opportunity of being heard to the applicant and having regard to the Advisory Committee, the appropriate authority is satisfied that the applicant has not complied with the requirements of the Act, and these Rules, it shall for reasons to be recorded in writing, reject the application for renewal of certificate of registration and communicate such rejection to the applicant as specified in Form-C.
