On 21-2-2024, the Ministry of Health and Family Welfare notified the Surrogacy (Regulation) Amendment Rules, 2024 to amend the Surrogacy (Regulation) Rules, 2022. The provisions came into force on 21-2-2024.
Key Point:
Provision relating “Consent of the Surrogate Mother and Agreement for Surrogacy” has been revised.
Earlier, the Couple undergoing Surrogacy were supposed to have both gamete from the intending couple but donor gametes were not allowed.
Through this amendment, along with the earlier condition, a new provision has been inserted allowing one donor gamete if the District Medical Board certifies that either of the intending couple suffers from some medical condition. It will be necessary that the child to be born must have at least 1 gamete from the intending couple.
The provision regarding the surrogacy of single woman remains the same, i.e., only a widow or divorcee is allowed.
