Section 4(5) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(5)State Biotechnology Co-ordination Committee (SBCC).-There shall be a State Biotechnology Co-ordination Committee in the States wherever necessary. It shall have powers to inspect, investigate and take punitive action in case of violation of statutory provisions through the Nodal Department and the State Pollution Control Board /Directorate of Health/Medical Services. The Committee shall review periodically the safety and control measures in the various industries/ institutions handling genetically engineered organisms /hazardous micro-organisms.
