Report No. 271
20. Measures to be taken by DNA laboratory.
(1) Every DNA laboratory shall,-
(a) possess such infrastructure;
(b) maintain such security and follow such procedure to avoid contamination of DNA samples;
(c) establish and follow such documented evidence control system to ensure integrity of physical evidence;
(d) establish and follow such validation process and written analytical procedure;
(e) prepare such indices;
(f) use such equipment for the methods it employs;
(g) have such documented programme for calibration of instruments and equipment;
(h) conduct annual quality audits with such standards;
(i) install such security system for the safety of DNA laboratory and its personnel;
(j) charge such fees for conducting DNA testing or any other procedure relating thereto, not exceeding twenty-five thousand rupees; as may be, prescribed by regulations.
(2) The DNA laboratory shall, after deriving the DNA profile, and depositing it with the DNA Data Bank, return the biological sample or remaining material for its preservation to the investigating officer in a criminal case till the disposal of the case or the order of the court and in all other cases it shall be destroyed with an intimation to the person concerned.
Explanation: For the purposes of this section,-
(a) "analytical procedure" means an orderly step by step procedure designed to ensure operational uniformity;
(b) "quality audit" means an inspection used to evaluate, confirm or verify activity related to quality;
(c) "calibration" means a set of operations which establish, under specified conditions, the relationship between values indicated by a measuring instrument or measuring system, or values represented by a material, and the corresponding known values of a measurement.
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