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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989

(3)Institutional Biosafety Committee (IBSC).-This Committee shall be constituted by an occupier or any person, including research institutions, handling micro-organisms/genetically engineered organisms. The Committee shall comprise the Head of the Institution, scientists engaged in DNA work, a medical expert and a nominee of the Department of Biotechnology. The occupier or any person including research institutions handling micro-organisms/genetically engineered organisms shall prepare, with the assistance of the Institutional Biosafety Committee (IBSC), an up-to-date on-site emergency plan according to the manuals/ guidelines of the RCGM and make available copies to the District Level Committee/State Biotechnology Co-ordination Committee and the Genetic Engineering Approval Committee.