Section 9 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
9. Renewal of Registration
(1) An application for renewal of certificate of registration shall made in duplicate in Form-A, to the appropriate authority within thirty days before the date of expiry of the certificate of registration. Acknowledgement of receipt of such application shall be issued by the appropriate authority in the manner specified in sub-rule (2) of rule 4.(2)The appropriate authority shall after holding an enquiry and after itself satisfying that the applicant has complied with the requirements of the Act and these Rules and having regard to the advice of the Advisory Committee in this behalf, renew the certificate of registration, as specified in Form-B for a further period of five years from the date of expiry of the certificate of registration earlier granted.(3)If after enquiry and after giving an opportunity of being heard to the applicant and having regard to the Advisory Committee, the appropriate authority is satisfied that the applicant has not complied with the requirements of the Act, and these Rules, it shall for reasons to be recorded in writing, reject the application for renewal of certificate of registration and communicate such rejection to the applicant as specified in Form-C.(4)The fees payable for renewal of certificate of registration shall be one half of the fees provided in sub-rule (1) of rule 5.(5)On receipt of the renewed certificate of registration in duplicate or on receipt of communication of rejection of application for renewal both copies of the earlier certificates of rejection shall be surrendered immediately to the appropriate authority by the Genetic Counselling Centre Genetic Clinic, Ultrasound Clinic or a Genetic Centre.(6)In the event of failure of the appropriate authority to renew the certificate of registration or to communicate rejection of application for renewal of registration within a period of ninety days from the date of receipt of application for registration, the certificate of registration shall be deemed to have been renewed.
