Section 17(3) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
(3)The Appropriate Authority shall have the following functions, namely(a)to grant, suspend or cancel registration of a Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic;(b)to enforce standards prescribed for the Genetic Counselling Centre, Genetic Laboratory and Genetic Clinic;(c)to investigate complaints of breach of the provisions of this Act or the rules made thereunder and take immediate action;(d)to seek and consider the advice of the Advisory Committee, constituted under sub-section (5), on application for registration and on complaints for suspension or cancellation of registration;(e)to take appropriate legal action against the use of preconception sex selection techniques by any person at any place, brought to its attention or suo motto and also to initiate independent investigations in such matters;(f)to create public awareness against the practice of preconception sex selection or prenatal determination of sex;(g)to supervise the implementation of the provisions of the Act and Rules; and(h)to recommend to the State Supervisory Board modifications required in the Act or Rules in accordance with changes in technology or social conditions.
