Section 7 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
7. Constitution of State Supervisory Board
(1) The Government shall constitute a Board to be known as the 'State Supervisory Board' to exercise the powers and perform the functions conferred on the Board under this Act.(2)The Board shall consist of(a)the Minister In-charge of the Department of Family Welfare, who shall be the Chairman, ex-officio;(b)the Secretary to Government In-charge of the Department of Family Welfare, who shall be the Vice-Chairman, ex-officio;(c)two members to be appointed by the Government to represent the Ministers In-charge of Woman and Child Development and of Law, ex-officio;(d)the Directors of Health Services of the State, ex-officio;(e)ten members to be appointed by the Government, two each from amongst,(i)eminent Medical Geneticists;(ii)eminent Gynaecologists and Obstetricians;(iii)eminent Paediatricians;(iv)eminent Social Scientists; and(v)representatives of Women Welfare Organizations;(f)two Women Members from the two Houses of the State Legislature of whom one shall be an elected member of the Legislative Assembly; and (g) an officer, not below the rank of an Additional Secretary or equivalent of the Government, In-charge of Family Welfare, who shall be the Member-Secretary, ex-officio.
