Report No. 271
Chapter II
DNA Profiling Board
3. Establishment of DNA Profiling Board.
(1)With effect from such date as the Central Government may, by notification, appoint in this behalf, there shall be established, for the purposes of this Act, a Board to be called the DNA Profiling Board.
(2) The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue or be sued.
(3) The head office of the Board shall be at such place as may be determined by the Central Government.
(4) The Board may establish regional offices at such other places as it may deem necessary.
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