Section 25 in THE SURROGACY (REGULATION) ACT, 2021
25. Functions of Board.
The Board shall discharge the following functions, namely: —(a)to advise the Central Government on policy matters relating to surrogacy;(b)to review and monitor the implementation of the Act, and the rules and regulations made thereunder and recommend to the Central Government, changes therein;(c)to lay down the code of conduct to be observed by persons working at surrogacy clinics;(d)to set the minimum standards of physical infrastructure, laboratory and diagnostic equipment and expert manpower to be employed by the surrogacy clinics;(e)to oversee the performance of various bodies constituted under the Act and take appropriate steps to ensure their effective performance;(f)to supervise the functioning of State Assisted Reproductive Technology and Surrogacy Boards; and(g)such other functions as may be prescribed.
