Section 24 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
24. Amendment of section 32.- In section 32 of the principal Act, in sub- section (2),-
(i)for clause (i), the following clauses shall be substituted, namely:-" (i) the minimum qualifications for persons employed at a registered Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic under clause (2) of section 3;(ia)the manner in which the person conducting ultrasonography on a pregnant woman shall keep record thereof in the clinic under the proviso to sub- section (3) of section 4;";(ii)after clause (iv), the following clauses shall be inserted, namely:-" (iva) code of conduct to be observed by persons working at Genetic Counselling Centres, Genetic Laboratories and Genetic Clinics to be laid down by the Central Supervisory Board under clause (iv) of section 16;(ivb)the manner in which reports shall be furnished by the State and Union territory Supervisory Boards to the Board and the Central Government in respect of various activities undertaken in the State under the Act under clause (iv) of sub- section (1) o section 16A;(ivc)empowering the Appropriate Authority in any other matter under clause (d) of section 17A;".
