Section 14(2) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(2)The appropriate authority shall maintain the details of registration of assisted reproductive technology clinics and banks, cancellation of registration, renewal of registration, grant of certificates to the commissioning couple and woman or any other matter pertaining to grant of licence and the like of the clinic or bank in such format as may be prescribed and submit the same to the National Board.
