Section 17(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
(2)The officers appointed as Appropriate Authorities under sub-section (1) shall be(a)when appointed for the whole of the State, of the rank of the Director of Health Services; and(b)when appointed for any part of the State, of such other rank as the Government may deem fit.
