Section 6 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
6. Constitution of the Authority.
(1)The State Government, shall, as soon as may be, after the commencement of this Act, by notification, constitute an authority (hereinafter referred to as the Authority) with such designation as it may deem fit to exercise functions assigned to it under this Act.(2)The Authority constituted under sub-section (1) shall be subject to the superintendence, direction and control of the State Government.(3)The Authority constituted under sub-section (1) shall consist of the following members, namely :-(i)the Director, Health and Family Welfare, Punjab, who shall be the ex-officio Chairman;(ii)the State Family Welfare Officer, Punjab, who shall be the ex-officio Secretary;(iii)two representatives of the voluntary organisations;(iv)the Director of Medical Education and Research, Punjab or his representative not below the rank of a Deputy Director of Medical Education and Research, Punjab;(v)a gynaecologist;(vi)a medical geneticist;(vii)a representative of the Indian Council of Medical Research.(4)The members referred to in clauses (iii), (v), (vi) and (vii) of sub- section (3) shall be nominated by the State Government.(5)The Authority may invite at its meeting any Civil Surgeon of a District as an invitee-member whenever it thinks necessary.
