Section 38(1) in The Fertilizer (Control) Order, 1985
(1)The Central Government may be notification in the Official Gazette and on such terms and conditions as may be specified in such notification, constitute a Committee called the Central Fertilizer Committee consisting of a Chairman and not more than ten other persons, having experience or knowledge in the field, who shall be members of the Committee, to advise the Central Government regarding -(i)inclusion of a new fertilizer, under this Order ;(ii)specifications of various fertilizers(iii)grades/formulations of physical granulated mixtures of fertilizers that can be allowed to be prepared in a State ;(iv)requirements of laboratory facilities in a manufacturing unit, including a unit manufacturing physical/granulated mixtures of fertilizers ;(v)Methods of drawal and analysis of samples ;(vi)any other matter referred by the Central Government to the Committee.
