 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Food Safety and Standards Act, 2006 13. Scientific Panels. - 1. The Food Authority shall establish scientific panels, which shall consist of independent scientific experts. 2. The Scientific Panel shall invite the relevant industry and consumer representatives in its deliberations. 3. Without prejudice to the provisions of sub-section (1), the Food Authority may establish as many Scientific Panels as it considers necessary in addition to the Panels on: a. food additives, flavourings, processing aids and materials in contact with food; b. pesticides and antibiotics residues; c. genetically modified organisms and foods; d. functional foods, nutraceuticals, dietetic products and other similar products; e. biological hazards; f. contaminants in the food chain; g. labelling; and h. method of sampling and analysis. 1. 2. 3. 4. The Food Authority may from time to time re-constitute the Scientific Panels by adding new members or by omitting the existing members or by changing the name of the panel as the case may be.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back