Section 15(iii) in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
(iii)an officer of Law Department of the State or the Union territory concerned: Provided that it shall be the duty of the State or the Union territory concerned to constitute multi- member State or Union territory level Appropriate Authority within three months of the coming into force of the Pre- natal Diagnostic Techniques (Regulati n and Prevention of Misuse) Amendment Act, 2002 : Provided further that any vacancy occurring therein shall be filled within three months of the occurrence.";
