Section 13(3) in The Food Safety And Standards Act, 2006
(3)Without prejudice to the provisions of sub-section (1), the Food Authority may establish as many Scientific Panels as it considers necessary in addition to the Panels on:(a)food additives, flavourings, processing aids and materials in contact with food;(b)pesticides and antibiotics residues;(c)genetically modified organisms and foods;(d)functional foods, nutraceuticals, dietetic products and other similar products;(e)biological hazards;(f)contaminants in the food chain;(g)labelling; and(h)method of sampling and analysis.
