Section 19A(2) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(2)(a)The State Government may, by notification in the Official Gazette, appoint a State Appellate Authority for the whole State, for the purpose of appeal against the order of State Appropriate Authority.(b)The State Appellate Authority shall consist of the Principal Secretary, Health and Family Welfare or an officer not below the rank of the State Appropriate Authority as notified by the State Government.
