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USA-California | Bill establishing Genetic Information Privacy Act (GIPA) passed by Senate and awaiting Governor’s assent

The Government of California has passed Senate Bill 41 on September 9, 2021. The Bill seeks to establish Genetic Information Privacy Act (GIPA). The Bill is awaiting Governor Newsom’s assent and once signed, it will come into force on January 1, 2022. The GIPA will enforce privacy requirements on direct-to-consumer genetic testing companies (DTC Companies).

Key highlights of the Bill are:

  1. Sell, market, interpret, or otherwise offer consumer-initiated genetic testing products or services directly to consumers;
  2. Analyze genetic data obtained from a consumer, except to the extent that the analysis is performed by a person licensed in the healing arts for diagnosis or treatment of a medical condition; or
  3. Collect, use, maintain, or disclose genetic data collected or derived from a direct-to-consumer genetic testing product or service, or is directly provided by a consumer.
  1. Take reasonable measures to ensure that the information cannot be associated with a consumer or household.
  2. Publicly commit to maintain and use the information only in de-identified form and not to attempt to re-identify the information.
  3. Contractually obligate any recipients of the information to take reasonable measures to ensure that the information cannot be associated with a consumer or household and to commit to maintaining and using the information only in de-identified form and not to re-identify the information.


*Tanvi Singh, Editorial Assistant has reported this brief.

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