Section 13 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
13. Substitution of new section for section 16.-
For section 16 of the principal Act, the following section shall be substituted, namely:-" 16. Functions of the Board.- The Board shall have the following functions, namely:-(i)to advise the Central Government on policy matters relating to use of pre- natal diagnostic techniques, sex selection techniques and against their misuse;(ii)to review and monitor implementation of the Act and rules made thereunder and recommend to the Central Government changes in the said Act and rules;(iii)to create public awareness against the practice of pre- conception sex selection and pre- natal determination of sex of foetus leading to female foeticide;(iv)to lay down code of conduct to be observed by persons working at Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics;(v)to oversee the performance of various bodies constituted under the Act and take appropriate steps to ensure its proper and effective implementation;(vi)any other functions as may be prescribed under the Act.".
