Report No. 271

29. Comparison and communication of DNA profile.

(1) The criteria and procedures to be followed by the National DNA Data Bank Director on receipt of a DNA profile for comparison with DNA profiles maintained in the DNA Data Bank and communication of the results shall be made to such persons and in such manner as may be specified by regulations:

Provided that if the DNA profile is derived from the bodily substances of a living person who is neither an offender nor a suspect, no comparison shall be made of it with the DNA profiles in the offenders' index or suspects' index maintained in the DNA Data Bank.

(2) Any information relating to a person's DNA profile contained in the suspects' index or offenders' index of the DNA Data Bank shall be communicated only to the Authorised persons.