Section 167 in The Drugs and Cosmetics Rules, 1945
167. [ Qualifications of Inspector. [Substituted by G.S.R. 376(E), dated 20.7.1978 (w.e.f. 20.7.1978).]
- A person who is appointed an Inspector under section 33-G shall be a person who-(a)has the qualifications laid down under rule 49 and shall have undergone practical training in the manufacture of Ayurvedic (including Siddha) or Unani drug, as the case may be; or(b)has a degree in Ayurvedic or Siddha or Unani system or a degree in Ayurveda Pharmacy, as the case may be, conferred by a University or a State Government or a Statutory Faculty, Council or Board of Indian Systems of Medicine recognized by the Central Government or the State Government for this purpose; or(c)has a diploma in Ayurveda, Siddha or Unani Systems, as the case may be, granted by a State Government or an Institution recognized by the Central Government or a State Government for this purpose.][Part XIX] [Inserted by G.S.R. 519(E), dated 26.6.1995 (w.e.f. 26.6.1995).] Standards Of Ayurvedic, Siddha And Unani Drugs
