Section 17(4) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994
(4)the Appropriate Authority shall have the following functions, namely:—(a)to grant, suspend or cancel registration of a Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic;(b)to enforce standards prescribed for the Genetic Counselling Centre, Genetic Laboratory and Genetic Clinic;(c)to investigate complaints of breach of the provisions of this Act or the rules made thereunder and take immediate action;(d)to seek and consider the advice of the Advisory Committee, constituted under sub-section (5), on application for registration and on complaints for suspension or cancellation of registration;(e)to take appropriate legal action against the use of any sex selection technique by any person at any place, suo motu or brought to its notice and also to initiate independent investigations in such matter;(f)to create public awareness against the practice of sex selection or pre-natal determination of sex;(g)to supervise the implementation of the provisions of the Act and rules;(h)to recommend to the Board and State Boards modifications required in the rules in accordance with changes in technology or social conditions;(i)to take action on the recommendations of the Advisory Committee made after investigation of complaint for suspension or cancellation of registration.
