Report No. 271
27. DNA Data Bank Director.
1) The Central Government shall appoint a National DNA Bank Director for the purposes of execution, maintenance and supervision of the National DNA Data Bank, on the recommendations of a selection committee to be constituted by the Government in such manner and consisting of such persons as may be prescribed.
(2) The National DNA Data Bank Director shall be a person possessing such educational qualifications in biological sciences, eligibilities and experience, as may be specified by regulations.
(3) The National DNA Data Bank Director shall be a person not below the rank of Director to the Government of India or equivalent who shall report to the Member-Secretary.
(4) The National DNA Data Bank Director shall exercise such powers and perform such duties, as may be specified by regulations, under the direction and control of the Member-Secretary.
(5) The Central Government may appoint a Regional Data Bank Director, who shall be a person not below the rank of Deputy Secretary to the Government of India or equivalent and, he shall report to the Member-Secretary.
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