Section 6(1) in The Food Safety And Standards Act, 2006
(1)The Central Government shall, for the purpose of selection of the Chairperson and the Members other than ex officio Members of the Food Authority, constitute a Selection Committee consisting of-(a)Cabinet Secretary-Chairperson,(b)Secretary-in-charge of the Ministry or the Department responsible for administration of this Act as the convener-Member,(c)Secretary-in-charge of the Ministries or the Departments of the Central Government dealing with Food Processing Industries, Legislative and Personnel-Members,(d)Chairman of the Public Enterprises Selection Board-Member,(e)An eminent food technologist to be nominated by the Central Government-Member.Explanation. -For the purposes of clause (e), the Central Government shall nominate a person from amongst persons holding the post of Director or the Head, by whatever name called, of any national research or technical institution.
