Section 6(3) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(3)The Authority constituted under sub-section (1) shall consist of the following members, namely :-(i)the Director, Health and Family Welfare, Punjab, who shall be the ex-officio Chairman;(ii)the State Family Welfare Officer, Punjab, who shall be the ex-officio Secretary;(iii)two representatives of the voluntary organisations;(iv)the Director of Medical Education and Research, Punjab or his representative not below the rank of a Deputy Director of Medical Education and Research, Punjab;(v)a gynaecologist;(vi)a medical geneticist;(vii)a representative of the Indian Council of Medical Research.
