 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Food Safety and Standards Act, 2006 94. Power of State Government to make rules. - 1. Subject to the powers of the Central Government and the Food Authority to make rules and regulations respectively, the State Government may, after previous publication and with the previous approval of the Food Authority, by notification in the Official Gazette, make rules to carry out the functions and duties assigned to the State Government and the State Commissioner of Food Safety under this Act and the rules and regulations made thereunder. 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. other functions of the Commissioner of Food Safety under clause (f) of sub-section (2) of section 30; b. earmarking a fund and the manner in which reward shall be paid to a person rendering assistance in detection of offence or apprehension of offender under section 95; and c. 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 State Government. 1. 2. 3. Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature where it consists of two Houses or where such State Legislature consists of one House, before that House.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back