Section 10 in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
10. Conditions for conducting pre-natal diagnostic procedures.
- [(1) Before conducting preimplantation genetic diagnosis, or any pre-natal diagnostic technique/test/procedure such as amniocentesis, chorionic villi biopsy, foetoscopy, foetal skin or organ biopsy or cordocentesis, a written consent, as specified in Form G, in a language the person undergoing such procedure understands, shall be obtained from her/him.] [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).][(1-A) Any person conducting ultrasonography/image scanning on a pregnant woman shall give a declaration on each report on ultrasonography/image scanning that he/she has neither detected nor disclosed the sex of foetus of the pregnant woman to any body. The pregnant woman shall before undergoing ultrasonography/image scanning declare that she does not want to know the sex of her foetus.] [Inserted by G.S.R. 109(E) dated 14.2.2003 (w.e.f. 14.2.2003).](2)All the State Governments and Union territories may issue translation of Form G in languages used in the State or Union territory and where no official translation in a language understood by the pregnant woman is available, the Genetic Clinic may translate Form G into a language she understands.
