Section 6(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(2)Having regard to the advice of Advisory Committee the appropriate authority shall grant a certificate of registration in duplicate, in Form-B to the applicant. One copy of the certificate of registration shall be displayed by the registered Genetic Counselling Centre, Laboratory, Genetic Clinic, Ultrasound Clinic or Imaging Centre at a conspicuous place at its place of business;Provided that the appropriate authority may grant a certificate of registration to a Genetic Laboratory or a Genetic Clinic, Ultrasound Clinic, Imaging Clinic to conduct one or more specified prenatal diagnostic tests or procedures depending upon the availability of place, equipment and qualified employees and standards maintained by such Laboratories or Clinics.
