Section 29 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
29. Power to make rules.
- The State Government may, subject to the condition of previous publication in the Official Gazette, make rules for carrying out the purpose of this Act:(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(i)the minimum qualifications of the person employed at a registered genetic clinic, genetic laboratory or genetic counselling centre;(ii)the form and manner of application for registration, records to be maintained, consent of a patient to be obtained at registered genetic clinic or genetic laboratory or genetic counselling centre;(iii)minimum equipments necessary at the genetic clinics or genetic laboratories or genetic counselling centres;(iv)the standards to be maintained at the genetic clinics or genetic laboratories or genetic counselling centres;(v)the code of conduct of persons working at the genetic clinics, genetic laboratories or genetic counselling centres;(vi)the manner in which an appeal may be preferred before the State Government against the decision of refusal, cancellation or suspension of certificate of registration;(vii)the duration of validity of registration, procedure of renewal of registration and fees to be charged for registration and renewal thereof;(viii)manner of and intervals at which a District Vigilance Committee shall report its decisions and actions to the State Vigilance Committee;(ix)the records, charts, reports and other documents to be maintained in genetic clinic, genetic laboratory or genetic counselling centre, period for which such records and document shall be maintained and preserved; and(x)any other matter that is required or may be prescribed under this Act.(3)Every rules made under this section shall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
