Section 8 in The Prevention Of Food Adulteration Act, 1954
8. [ Public Analysts
.-The Central Government or the State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit, having the prescribed qualifications to be public analysts for such local areas as may be assigned to them by the Central Government or the State Government, as the case may be:Provided that no person who has any financial interest in manufacture, import or sale of any article or food, shall be appointed to be a public analyst under this section:][Provided further that different public analysts may be appointed for different articles of food.] [ Inserted by Act 34 of 1976, Section 7 (w.e.f. 1-3-965).]
