G.S.R. 237(E).—In exercise of the powers conferred by clause (ivc) of sub-section (2) of section 32 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (57 of 1994), the Central Government hereby suspends, the implementation of Rule 8, Rule 9(8) and Rule 18A(6) of the Preconception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules,1996 until June 30, 2020 , in view of the emergency situation arisen due to pandemic COVID-19, whereby entire country has been put under lockdown.
The unprecedented scenario due to COVID-19 pandemic outbreak has made compliance of Rule 8, Rule 9(8) and Rule 18A (6) of the Pre-Conception & Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules 1996 difficult, leading to the necessity of issuing this notification, which will have retrospective effect. i.e. from the date of the lockdown, till June 30, 2020.
Ministry of Health and Family Welfare
[Notification dt. 04-04-2020]
