68A. [ Appointment of Expert Committee. [Inserted by Section 39 of Act 10 of 1967.]
(1)The Government shall appoint an Expert Committee consisting of-(a)the Drugs Controller;(b)the Chemical Examiner to the Government;(c)two representatives each, one of whom shall be a non-official of the Allopathic, indigenous and Homeopathic systems of medicine, appointed, by the Government; and(d)an officer of the Excise Department not below the rank of Deputy Commissioner, appointed by the Government.(2)The functions of the Expert Committee shall be-(a)to advice the Commissioner as to whether a medicinal preparation is a bona fide medicinal preparation or not;(b)to advice the Commissioner as to the total requirement of medicinal pre-parations containing liquor or intoxicating drugs or in which alcohol is self-generated during the process of their manufacture, for the whole of the State during one year;(c)such other functions as may be prescribed by rules made by the Government under this Act.(3)The term of office, of and the allowances, if any, payable to the nonofficial members of the Expert Committee, the procedure to be followed by the Committee in the discharge of its functions and the manner of filling casual vacancies among the non-official members of the Committee shall be such as may be prescribed by rules made by the Government under this Act.]X. - Miscellaneous
