Section 4(6) in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
(6)District Level Committee (DLC).-There shall be a District Level Biotechnology Committee (DLC) in the districts wherever necessary under the District Collectors to monitor the safety regulations in installations engaged in the use of genetically modified organisms /hazardous micro-organisms and its applications in the environment.The District Level Committee or any other persons authorised in this behalf shall visit the installation engaged in activity involving genetically engineered organisms, hazardous micro-organisms, formulate an information chart, find out hazards and risks associated with each of these installations a. . co-ordinate activities with a view to meeting any emergency. They shall al,,,) prepare an off-site emergency plan. The District Level Committee shall regularly submit its report to the State Biotechnology Co-ordination Committee and the Genetic Engineering Approval Committee.
