Section 44(a) in The Drugs and Cosmetics Rules, 1945
(a)is a graduate in medicine or science or pharmacy or pharmaceutical chemistry of a[University established in India by the law or has an equivalent qualification recognized and notified by the Central Government for such purpose] [Substituted by G.S.R. 71(E), dated 30.1.1987 (w.e.f. 30.1.1987).][and has had not less than five years' post-graduate experience in the testing of drugs in a laboratory under the control of (i) a Government Analyst appointed under the Act, or (ii) the head of an institution or testing laboratory approved for the purpose by the appointing authority [or has completed two years' training on testing of drugs, including items stated in Schedule C, in Central Drugs Laboratory] [Substituted by G.S.R. 1427, dated 10.10.1977 (w.e.f. 22.10.1977).],[or [Substituted by G.S.R. 1427, dated 10.10.1977 (w.e.f. 22.10.1977).]
