Section 3 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
3. Registration of genetic clinics, genetic laboratories and genetic counselling centres.
(1)No person shall carry out or associate or assist in carrying out activities relating to the pre-natal diagnostic techniques with the help of pre-natal diagnostic procedures in any genetic clinic, genetic laboratory or genetic counselling centres or any other place unless it is registered under this Act.(2)No person shall employ or utilise services, whether in honorary capacity or on payment basis of any person in any genetic clinic, genetic laboratory or genetic counselling centre unless the person so employed possesses the prescribed qualifications.(3)No medical geneticist or a medical practitioner or any other person shall carry out or assist in carrying out or cause to be carried out either himself or through his assistants, agents or associates any pre natal diagnostic techniques at a place other than genetic clinic, genetic laboratory or genetic counselling centre registered under this Act.
