Section 15 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
15. Amendment of section 17.-
In section 17 of the principal Act,-(i)in sub- section (3), for clause (a), the following clause shall be substituted, namely:-" (a) when appointed for the whole of the State or the Union territory, consisting of the following three members-(i)an officer of or above the rank of the Joint Director of Health and Family Welfare- Chairperson;(ii)an eminent woman representing women' s organisation; and(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.";(ii)in sub- section (4), after clause (d), the following clauses shall be inserted, namely:-" (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.";(iii)for sub- section (7), the following sub- section shall be substituted, namely:-" (7) No person who has been associated with the use or promotion of pre- natal diagnostic techniques for determination of sex or sex selection shall be appointed as a member of the Advisory Committee.".
