Section 13(2) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(2)All approvals of the Genetic Engineering Approval Committee shall be for a specified period not exceeding four years at the first instance renewable for 2 years at a time. The Genetic Engineering Approval Committee shall have powers to revoke such approval in the following situations:(a)if there is any new information as to the harmful effects of the genetically engineered organisms or cells;(b)if the genetically engineered organisms or cells cause such damage to the environment, nature or health as could not be envisaged when the approval was given; or(c)non-compliance of any condition stipulated by the Genetic Engineering Approval Committee.
