Lok Sabha Debates
Need To Bring A Legislation To Regulate Functioning Of Associated Reproductive ... on 5 May, 2005
Title: Need to bring a legislation to regulate functioning of Associated Reproductive Technology (ART) clinics in the country.
SHRI M.P. VEERENDRA KUMAR (CALICUT): Sir, I wish to bring to the notice of the House an important matter regarding ART clinics.
Sir, associated reproductive technology clinics, in short called as ART Clinics, have perforated all over the country. In the absence of any statutory enactment to regulate their functioning, these clinics are adopting illegal, unethical and callous methods for treating patients by using donor ova/ donor sperm or donor embryo without the consent of the concerned spouse, which infringes the Constitutional rights of the spouse and of the offspring as guaranteed under article 21 of the Constitution. Not only the legal aspect, use of donor ova/ donor sperm affects the social order and moral framework of the society, causes indecisiveness in paternity, confusion in the matter of succession and is harmful to the society at large. Infertility clinics should not be allowed to indulge in unethical practices of producing, storage, selling or indiscriminate use of donor ova/ donor sperm or donor embryo.
I, therefore, urge upon the Government to ponder over the issues involved and bring legislation before the House expeditiously.
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