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“The DNA Technology (Use and Application) Regulation Bill - 2019” passed by Lok Sabha - (08 Jan 2019)

Criminal

In order to strengthen justice delivery system, the Lok Sabha passed “The DNA Technology (Use and Application) Regulation Bill - 2019”. The Bill has been formulated recognizing the need for regulation of the use and application of Deoxyribonucleic Acid (DNA) technology, for establishing identity of missing persons, victims, offenders, under trials and unknown deceased persons. The Bill aims to expand the application of DNA-based forensic technologies and would help in solving criminal cases in the country. Consent of an individual is necessary as per the draft of bill, when DNA profiling is used in criminal investigations or identifying missing persons.

DNA based technologies plays a significant role in solving crimes, and identifying missing persons across the world. DNA laboratories would be regulated and need to obtain mandatory accreditation from the Board. Further, the Bill seeks to ensure that with the proposed expanded use of the technology, there is also the assurance that, the DNA test results are reliable, and that the data remain protected from misuse or abuse in terms of the privacy rights of citizens.

The key components of this Bill includes establishment of a DNA Regulatory Board, accreditation of DNA laboratories undertaking DNA testing, analysing, etc. The National and Regional DNA Data Banks would be established to assist in forensic investigations. The Bill will aid in scientific up-gradation and streamlining of the DNA testing activities in the country with appropriate inputs from the DNA Regulatory Board. The Bill will add value in empowering the criminal justice delivery system by enabling the application of DNA evidence.

Tags : DNA TECHNOLOGY   BILL   APPROVAL  

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