Section 16A(1) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994
(1)Each State and Union territory having Legislature shall constitute a Board to be known as the State supervisory Board or the Union territory Supervisory Board, as the case may be, which shall have the following functions:—(i)to create public awareness against the practice of pre-conception sex selection and pre-natal determination of sex of foetus leading to female foeticide in the State;(ii)to review the activities of the Appropriate Authorities functioning in the State and recommend appropriate action against them;(iii)to monitor the implementation of provisions of the Act and the rules and make suitable recommendations relating thereto, to the Board;(iv)to send such consolidated reports as may be prescribed in respect of the various activities undertaken in the State under the Act to the Board and the Central Government; and(v)any other functions as may be prescribed under the Act.
