Section 25 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
25. Maintenance of records.
(1)All records, charts, forms, reports, consent letters and all other documents required to be maintained under this Act and the rules made thereunder shall be preserved for a period of two years or for such longer period as may be prescribed :Provided that if any criminal or other proceedings are instituted against any person running a genetic clinic, genetic laboratory or genetic counselling centre, the records and all other documents of such clinic, laboratory or centre, as the case may be, shall be preserved till the final disposal of such proceedings.(2)All such records shall at all reasonable times be made available for inspection to the members of the Authority or members of the State Vigilance Committee or District Vigilance Committees or to any other person as may be authorised by the State Government in this behalf.
