(d)the chief administrative medical officer of the State ex officio or if he is unable to attend any meeting, a person authorised by him in writing to do so;(dd)[ the Officer-in-charge of drugs control organisation of the State under the] [Inserted by Act 24 of 1959, Section 7 (w.e.f. 1.5.1960). ][Drugs and Cosmetics Act, 1940] [ Substituted by Act 70 of 1976, Section 13, for " Drugs Act, 1940" (w.e.f. 1.9.1976).], [ ex officio , or if he is unable to attend any meeting, a person authorised by him in writing to do so;] [Inserted by Act 24 of 1959, Section 7 (w.e.f. 1.5.1960). ]
