Report No. 271
26. Maintenance of indices by DNA Data Bank.
(1) Every DNA Data Bank shall maintain the following indices for various categories of data, namely:-
(a) a 'crime scene index';
(b) a 'suspects' index' or 'undertrials' index';
(c) an 'offenders' index';
(d) a 'missing persons' index'; and
(e) 'unknown deceased persons' index.
(2) In addition to the indices referred to in sub-section( 1), every DNA Data Bank shall maintain, in relation to each of the DNA profiles, the following information, namely:-
a. in case of a profile in the suspects' index or undertrials' index or offenders' index, the identity of the person from whose bodily substances the profile was derived; and
b. in case of profiles, other than the profiles in the suspects' index or offenders' index, the case reference number of the investigation associated with the bodily substances from which the profile was derived.
(3) The indices maintained under sub-section (1) shall include information of data based on DNA testing and records relating thereto, prepared by a DNA laboratory.
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