Section 16A(2) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994
(2)The State Board shall consist of,—(a)the Minister in charge of Health and Family welfare in the State, who shall be the Chairperson, ex officio;(b)Secretary in charge of the Department of Health and Family Welfare who shall be the Vice-Chairperson, ex officio;(c)Secretaries or Commissioners in charge of Departments of Women and Child Development, Social Welfare, Law and Indian System of Medicines and Homoeopathy, ex officio, or their representatives;(d)Director of Health and Family Welfare or Indian System of Medicines and Homoeopathy of the State Government, ex officio;(e)three women members of Legislative Assembly or Legislative Council;(f)ten members to be appointed by the State Government out of which two each shall be from the following categories:—(i)eminent social scientists and legal experts;(ii)eminent women activists from non-governmental organisations or otherwise;(iii)eminent gynaecologists and obstetricians or experts of stri-roga or prasuti-tantra;(iv)eminent paediatricians or medical geneticists;(v)eminent radiologists or sonologists;(g)an officer not below the rank of Joint Director in charge of Family Welfare, who shall be the Member Secretary, ex officio.
