Section 17(2)(f) in THE SURROGACY (REGULATION) ACT, 2021

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(f)ten expert Members to be appointed by the Central Government in such manner as may be prescribed and two each from amongst—

(i)eminent medical geneticists or embryologists;

(ii)eminent gynaecologists and obstetricians;

(iii)eminent social scientists;

(iv)representatives of women welfare organisations; and

(v)representatives from civil society working on women's health and child issues, possessing such qualifications and experience as may be prescribed;

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