Central Government Notification

The Central Government has notified National Assisted Reproductive Technology and Surrogacy Board (Appointment of Expert Members by Nominating) Rules, 2022 in order to provide the procedure of appointment and qualification of the Expert Members.

Key points:

  • Members must be appointed Central Government by nomination and on part-time basis.
  • The Members must possess the following qualification and experience, namely: –
    1. Medical Geneticist must possess Doctorate of Medicine or Diplomate in National Board in Medical Genetics recognized by the National Medical Commission Act, 2019, having experience of not less than fifteen years in such field;
    2. Embryologist must possess post-graduate medical qualification or doctoral degree in the field of Embryology or Clinical Embryology from a recognized University, having experience of not less than fifteen years in such field;
    3. Gynaecologist and Obstetrician shall possess post-graduate medical qualification in Obstetrics and Gynaecology recognized by the National Medical Commission Act, 2019, having experience of not less than fifteen years in such field;
    4. Social Scientist shall possess graduate qualification in any discipline or preferably a post-graduate qualification in social science from a recognized University, having experience of not less than fifteen years in such field;
    5. Person representing women welfare organisations shall possess graduate qualification in any discipline from a recognized University and working for the welfare of women for not less than fifteen years.
    6. Person representing civil society working on women’s health and child issues shall possess graduate qualification in any discipline from a recognized University and working on women’s health and child issues for not less than fifteen years.
  • A person shall not be eligible to be appointed as a member, if he or she has attained the age of sixty-five years at the time of appointment.

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