[21 February 2024] G.S.R.
119(E).- In exercise of the powers conferred by section 50 of the Surrogacy
(Regulation) Act, 2021 (47 of 2021), the Central Government hereby makes the
following rules further to amend the Surrogacy (Regulation) Rules, 2022,
namely:- (1)
These rules may be called the Surrogacy
(Regulation) Amendment Rules, 2024. (2)
They shall come into force on the date of
their publication in Official Gazette. In the Surrogacy
(Regulation) Rules, 2022, in Form 2, in paragraph 1, for sub-paragraph (d), the
following shall be substituted namely:- "1(d)(i)
couple undergoing surrogacy must have both gamete from the intending couple.
However, in case when the District Medical Board certifies that either husband
or wife constituting the intending couple suffers from medical condition
necessitating use of donor gamete then surrogacy using donor gamete is allowed
subject to the condition that the child to be born through surrogacy must have
atleast one gamete from the intending couple; (ii) single woman (widow or
divorcee) undergoing surrogacy must use self eggs and donor sperms to avail
surrogacy procedure;".Surrogacy
(Regulation) Amendment Rules, 2024