Section 13 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
13. Functions of appropriate authority.
The appropriate authority shall discharge the following functions, namely: —(a)to grant, suspend or cancel registration of a clinic or bank;(b)to enforce the standards to be fulfilled by the clinic or bank;(c)to investigate complaints of breach of the provisions of this Act, rules and regulations made thereunder and take legal action as per provisions of this Act;(d)to take appropriate legal action against the misuse of assisted reproductive technology by any person and also to initiate independent investigations in such matter;(e)to supervise the implementation of the provisions of this Act and the rules and regulations made thereunder;(f)to recommend to the National Board and State Boards about the modifications required in the rules and regulations in accordance with changes in technology or social conditions;(g)to take action after investigation of complaints received by it against the assisted reproductive technology clinics or banks; and(h)such other functions as may be prescribed.
