Section 13 in The Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
13. Grant of approval.
(1)In connection with the granting of approval under rules 8-11 above, terms and conditions shall be stipulated, including terms and conditions as to the control to be exercised by the applicant, supervisions, restriction on use, the layout of the enterprise and as to the submission of information to the State Biotechnology Co-ordination Committee or to the District Level Committee.(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.
