Report No. 271
Chapter V
DNA Data Bank
25. Establishment of DNA Data Bank.
(1) The Central Government shall, by notification, establish a National DNA Data Bank and such number of Regional DNA Data Banks for every State, or two or more States, as it may deem necessary.
(2) A Regional DNA Data Bank shall share all DNA data stored and maintained by it with the National DNA Data Bank.
(3) The National DNA Data Bank shall receive DNA data from Regional DNA Data Banks and shall store the DNA profiles received from the DNA laboratories in such format as may be specified by regulations.
Back
