Section 16 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
16. District Vigilance Committee.
(1)There shall be District Vigilance Committee for each of the Districts.(2)A District Vigilance Committee shall consist of the following members, namely :-(i)the Civil Surgeon of a District, ex offico Chairman;(ii)the District Family Welfare Officer;(iii)the District Health Officer;(iv)any Officer not below the rank of a Tehsildar having the powers of an Executive Magistrate nominated by the Collector of the district;(v)a gynaecologist;(vi)a medical geneticist;(vii)a representative of any other voluntary organisation,(3)The non-official members of the District Vigilance Committee shall be nominated by the Authority.
