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Report No. 271

Chapter III

Accreditation of DNA Laboratories

13. Application for obtaining accreditation and renewal thereof.

(1) No laboratory shall undertake DNA testing, analysing or any other procedure to generate data and perform analysis relating thereto under this Act without obtaining accreditation from the Board.

(2) A laboratory seeking accreditation for one or more fields of accreditation or seeks to add a field of accreditation shall apply to the Board for accreditation in writing in such form and manner along with such fees and supporting documents as may be specified.

(3) Every laboratory functioning as on the date of commencement of this Act, shall, before expiry of a period of sixty days from the date of commencement of this Act, make an application, as provided in sub-section( 2), to the Board for obtaining accreditation which shall be decided by the Board within thirty days from the receipt of the application:

Provided that such laboratory may after making an application, continue to undertake DNA testing or any other procedure relating thereto, for a period of three months.

(4) A laboratory seeking accreditation shall comply with onsite assessment requirements, specified standards and such other requirements as may be specified.

(5) The applications for accreditation renewal shall be made to the Board at least sixty days prior to the expiration date of the current certificate of accreditation in the specified manner along with fees.

(6) Any failure to submit an application for renewal in accordance with this section shall result in a lapse of accreditation, if the Board has not approved the renewal application prior to the expiration of the current certificate of accreditation.



Human DNA Profiling - A Draft Bill for the Use and regulation of DNA-based Technology Back




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