Section 162A in The Drugs and Cosmetics Rules, 1945
162A. [ Qualifications for State Drug Licensing Authority for licensing of Ayurveda, Siddha and Unani drugs. [Inserted by G.S.R. 76(E), dated 3.2.2003 (w.e.f. 3.2.2003).]
(a)The Ayurvedic/Siddha/Unani qualifications as per Schedule II of the Indian Medicine Central Council Act, 1970 (48 of 1970)/B. Pharma (Ayurveda) of a recognized University.(b)At least 5 years experience in the Ayurveda/Siddha/Unani drug manufacturing or testing of Ayurvedic, Siddha and Unani drugs or enforcement of provisions of Chapter IV-A of the Drugs and Cosmetics Act, 1940 and rules made thereunder or teaching/research on clinical practice of Ayurveda/Siddha/Unani System.]
