Section 29(2) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(i)the minimum qualifications of the person employed at a registered genetic clinic, genetic laboratory or genetic counselling centre;(ii)the form and manner of application for registration, records to be maintained, consent of a patient to be obtained at registered genetic clinic or genetic laboratory or genetic counselling centre;(iii)minimum equipments necessary at the genetic clinics or genetic laboratories or genetic counselling centres;(iv)the standards to be maintained at the genetic clinics or genetic laboratories or genetic counselling centres;(v)the code of conduct of persons working at the genetic clinics, genetic laboratories or genetic counselling centres;(vi)the manner in which an appeal may be preferred before the State Government against the decision of refusal, cancellation or suspension of certificate of registration;(vii)the duration of validity of registration, procedure of renewal of registration and fees to be charged for registration and renewal thereof;(viii)manner of and intervals at which a District Vigilance Committee shall report its decisions and actions to the State Vigilance Committee;(ix)the records, charts, reports and other documents to be maintained in genetic clinic, genetic laboratory or genetic counselling centre, period for which such records and document shall be maintained and preserved; and(x)any other matter that is required or may be prescribed under this Act.
