The Food Safety and Standards Act, 2006

91. Power of Central Government to make rules. -

1.      The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

a.      salary, terms and conditions of service of Chairperson and Members other than ex officio Members under sub-section (2) and the manner of subscribing to an oath of office and secrecy under sub-section (3) of section 7;

b.     qualifications of Food Safety Officer under sub-section (1) of section 37;

c.      the manner of taking the extract of documents seized under sub-clause (8) of section 38;

d.     determination of cases for referring to appropriate courts and time-frame for such determination under sub-section (4) of section 42;

e.      qualifications of Food Analysts under section 45;

f.      the manner of sending sample for analysis and details of the procedure to be followed in this regard under sub-section (1) of section 47;

g.     the procedure to be followed in adjudication of cases under sub-section (1) of section 68;

h.      qualifications, terms of office, resignation and removal of Presiding Officer under sub-section (4), the procedure of appeal and powers of Tribunal under sub-section (5) of section 70;

i.       any other matter relating to procedure and powers of Tribunal under clause (g) of sub-section (2) of section 71;

j.       the fee to be paid for preferring an appeal to the High Court under sub-section (1) of section 76;

k.      form and time of preparing budget under sub-section (1) of section 81;

l.       form and statement of accounts under sub-section (1) of section 83;

m.    the form and time for preparing annual report by Food Authority under sub-section (1) of section 84; and

n.      any other matter which is required to be, or may be, prescribed or in respect of which provision is to be made by rules by the Central Government.

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