Section 8 in The Prevention of Food Adulteration Rules, 1955
8. [ Qualifications for Food Inspector. [Substituted by G.S.R. 244(E), dated 1-3-1980.]
- A person shall not be qualified for appointment as Food Inspector unless he-(a)is a medical officer incharge of health administration of a local area; or(b)is a graduate in medicine and has received at least one month's training in food inspection and sampling work approved for the purpose by the Central Government or a State Government; or(c)is a graduate in Science with Chemistry as one of the subjects or is a graduate in Agriculture or Public Health or Pharmacy or in Veterinary Science or a graduate in Food Technology or Dairy Technology or is a diploma holder in Food Technology or Dairy Technology from a University or Institution established in India by law or has equivalent qualifications recognised and notified by the Central Government for the purpose and has received three month's satisfactory training in food inspection and sampling work under a Food (Health) Authority or in an institution approved for the purpose by the Central Government:Provided that the training in food inspection and sampling work obtained prior to the commencement of [rule 3 of the Prevention of Food Adulteration (Fourth Amendment) Rules, 1976,] in any of the laboratories under the control of-(i)a Public Analyst appointed under the Act; or(ii)a fellow of the Royal Institute of Chemistry of Great Britain (Branch E); or(iii)any Director, Central Food Laboratory; orthe training obtained under a Food (Health) Authority, prior to the commencement of the Prevention of Food Adulteration (Amendment) Rules, 1980, shall be considered to be equivalent for the purpose of the requisite training under these rules:[Provided further that a person who is a qualified Sanitary Inspector having experience as such for a minimum period of one year and has received at least three months training in whole or in part in food inspection and sampling work, may be eligible for appointment as Food Inspector, upto the period ending on the 31st March, 1985 and may continue as such if so appointed even though he does not fulfil the qualifications laid down in clauses (a) to (c):] [Substituted by G.S.R. 268(E), dated 16-3-1983.]Provided also that nothing in this rule shall be construed to disqualify any person who is a Food Inspector on the commencement of the Prevention of Food Adulteration (Amendment) Rules, 1980 from continuing as such after such commencement.]
