Report No. 271
Laws on Point
Australia | Commonwealth Crimes Act of 1914 (as amended up to July 2008) The Crimes (Forensic Procedures) Act of 2000 No 59 (NSW) The Criminal Law (Forensic Procedures) Act 2007 (SA) |
Austria | State Police Law (SPG |
Bahrain | Law No. 45 of 2006 ("Identity Card Law") Law No. 46 of 2006 |
Belarus | Minister of Justice Order No. 471 of December 5, 2008 Ministry of Justice Resolution No. 20 of July 21, 2003 |
Belgium | Law of 22 March 1999 Royal Decree of 4 February 2002. |
Bulgaria | Instruction I-73/2000 Ordinance on Police Records Law for the Ministry of the Interior Criminal Procedure Code |
Canada | DNA Identification Act of 1998 |
China (Hong Kong) | The Dangerous Drugs, Independent Commission Against Corruption and Police Force Ordinance Independent Commission Against Corruption Ordinance Police Force Ordinance |
Colombia | Code of Criminal Procedure Decision C-025, 2009 of the Colombian Constitutional Court |
Croatia | Police Act Code of Criminal Procedure Rules on Police Conduct Law on Prisons |
Cyprus | Police Law |
Czech Republic | Criminal Procedure Act Law on Police Binding Instruction No. 88/2002 of the President of the Police |
Denmark | Law Establishing a Central DNA Profile Register |
Estonia | Government of the Republic Act Databases Act, Police Act Personal Data Protection Act Code of Criminal Procedure Decree of National Police Commissioner |
Finland | Coercive Measures Act Police Act Police Personal Data File Act |
France | Code of Criminal Procedure Law No. 98-468 of June 17, 1998 Law No. 2001-1062 of November 15, 2001 Law No. 2003-239 of March 18, 2003 Decree No. 2000-413 of May 18, 2000 Decree No. 2002-697 of April 30, 2002 Decree No. 2004-470 of May 25, 2004 Decree No. 2004-71 of May 25, 2004 Decree No. 2009-785 of June 23, 2009. Deliberation No. 2008-113 of May 14, 2008 Circular of the Ministry of Justice of 27 July 2004 |
FYR Macedonia | Rules of Legal Procedure (Strafprozessordnung) Bundeskriminalamtgesetz (act for the Federal Criminal Investigation Office) |
Germany | Act LXXXV of 1999 on the Criminal Records and Certificates on Criminal Record. |
Hungary | Law on Police DNA File Police DNA File Regulations |
Iran | 2005 Amendment to the Criminal Procedure Law |
Jamaica | DNA Handling and Recording Regulations Police Instructions on DNA |
Kuwait | Law on Establishing the National DNA Database |
Latvia | Criminal Procedure Code of the Republic of Lithuania Lithuanian Police Activity Law. Instructions on DNA Database Management, Order of the General Commissar of the Lithuanian Police |
Lithuania | Law No. 163 of August 25, 2006 on the Procedures for Identification by DNA Fingerprints in Criminal Cases |
Luxembourg | The Deoxyribonucleic Acid (DNA) Identification Act of 2009 |
Morocco | Code of Criminal Procedure DNA-investigation in Criminal Proceedings Act |
New Zealand | Criminal Procedures Act Law Regulating the Prosecuting Authority |
Norway | Law No. 80 of 23 November 1998 |
Panama | Code of Criminal Procedure Police Act |
Poland | Law No. 5 of February 12, 2008 |
Portugal | Law No 76/2008 establishes the National System of Judicial Genetic Data (hereinafter "SNDGJ"). |
Singapore | Criminal Law (Temporary Provisions) Act Registration of Criminals Act |
Slovakia | The Act n. 417/2002 -Use of DNA analysis for identification of persons |
Slovenia | Police Act Code of Criminal Procedure |
South Africa | Criminal Procedure Act |
Spain | Criminal Procedure Law Law 15/1999 on Protection of Personal Data |
Sweden | Code of Judicial Procedure Police Data Act |
Switzerland | DNA-Profil-Gesetz DNA-Profil-Verodnung DNA-Analyselabor-V erodnung |
UK | Police and Criminal Evidence Act (PACE) Criminal Justice and Public Order Act (CJPOA) Criminal Evidence (Amendment) Act Criminal Justice and Police Act (CJPA) Criminal Justice Act (CJA) 2003 Data Protection Act (DPA) Human Rights Act (HRA) |
Ukraine | Approved Regulations on the Operation of the Ministry of Internal Affairs Criminal Records Services |
United States | The DNA Identification Act, 1994 Justice for All Act, 2004 Violence Against Women Act, 2005 |
Laws on Point
Australia | Commonwealth Crimes Act of 1914 (as amended up to July 2008) The Crimes (Forensic Procedures) Act of 2000 No 59 (NSW) The Criminal Law (Forensic Procedures) Act 2007 (SA) |
Austria | State Police Law (SPG |
Bahrain | Law No. 45 of 2006 ("Identity Card Law") Law No. 46 of 2006 |
Belarus | Minister of Justice Order No. 471 of December 5, 2008 Ministry of Justice Resolution No. 20 of July 21, 2003 |
Belgium | Law of 22 March 1999 Royal Decree of 4 February 2002. |
Bulgaria | Instruction I-73/2000 Ordinance on Police Records Law for the Ministry of the Interior Criminal Procedure Code |
Canada | DNA Identification Act of 1998 |
China (Hong Kong) | The Dangerous Drugs, Independent Commission Against Corruption and Police Force Ordinance Independent Commission Against Corruption Ordinance Police Force Ordinance |
Colombia | Code of Criminal Procedure Decision C-025, 2009 of the Colombian Constitutional Court |
Croatia | Police Act Code of Criminal Procedure Rules on Police Conduct Law on Prisons |
Cyprus | Police Law |
Czech Republic | Criminal Procedure Act Law on Police Binding Instruction No. 88/2002 of the President of the Police |
Denmark | Law Establishing a Central DNA Profile Register |
Estonia | Government of the Republic Act Databases Act, Police Act Personal Data Protection Act Code of Criminal Procedure Decree of National Police Commissioner |
Finland | Coercive Measures Act Police Act Police Personal Data File Act |
France | Code of Criminal Procedure Law No. 98-468 of June 17, 1998 Law No. 2001-1062 of November 15, 2001 Law No. 2003-239 of March 18, 2003 Decree No. 2000-413 of May 18, 2000 Decree No. 2002-697 of April 30, 2002 Decree No. 2004-470 of May 25, 2004 Decree No. 2004-71 of May 25, 2004 Decree No. 2009-785 of June 23, 2009. Deliberation No. 2008-113 of May 14, 2008 Circular of the Ministry of Justice of 27 July 2004 |
FYR Macedonia | Rules of Legal Procedure (Strafprozessordnung) Bundeskriminalamtgesetz (act for the Federal Criminal Investigation Office) |
Germany | Act LXXXV of 1999 on the Criminal Records and Certificates on Criminal Record. |
Hungary | Law on Police DNA File Police DNA File Regulations |
Iran | 2005 Amendment to the Criminal Procedure Law |
Jamaica | DNA Handling and Recording Regulations Police Instructions on DNA |
Kuwait | Law on Establishing the National DNA Database |
Latvia | Criminal Procedure Code of the Republic of Lithuania Lithuanian Police Activity Law. Instructions on DNA Database Management, Order of the General Commissar of the Lithuanian Police |
Lithuania | Law No. 163 of August 25, 2006 on the Procedures for Identification by DNA Fingerprints in Criminal Cases |
Luxembourg | The Deoxyribonucleic Acid (DNA) Identification Act of 2009 |
Morocco | Code of Criminal Procedure DNA-investigation in Criminal Proceedings Act |
New Zealand | Criminal Procedures Act Law Regulating the Prosecuting Authority |
Norway | Law No. 80 of 23 November 1998 |
Panama | Code of Criminal Procedure Police Act |
Poland | Law No. 5 of February 12, 2008 |
Portugal | Law No 76/2008 establishes the National System of Judicial Genetic Data (hereinafter "SNDGJ"). |
Singapore | Criminal Law (Temporary Provisions) Act Registration of Criminals Act |
Slovakia | The Act n. 417/2002 -Use of DNA analysis for identification of persons |
Slovenia | Police Act Code of Criminal Procedure |
South Africa | Criminal Procedure Act |
Spain | Criminal Procedure Law Law 15/1999 on Protection of Personal Data |
Sweden | Code of Judicial Procedure Police Data Act |
Switzerland | DNA-Profil-Gesetz DNA-Profil-Verodnung DNA-Analyselabor-V erodnung |
UK | Police and Criminal Evidence Act (PACE) Criminal Justice and Public Order Act (CJPOA) Criminal Evidence (Amendment) Act Criminal Justice and Police Act (CJPA) Criminal Justice Act (CJA) 2003 Data Protection Act (DPA) Human Rights Act (HRA) |
Ukraine | Approved Regulations on the Operation of the Ministry of Internal Affairs Criminal Records Services |
United States | The DNA Identification Act, 1994 Justice for All Act, 2004 Violence Against Women Act, 2005 |