(2)The functions of the Expert Committee shall be-(a)to advice the Commissioner as to whether a medicinal preparation is a bona fide medicinal preparation or not;(b)to advice the Commissioner as to the total requirement of medicinal pre-parations containing liquor or intoxicating drugs or in which alcohol is self-generated during the process of their manufacture, for the whole of the State during one year;(c)such other functions as may be prescribed by rules made by the Government under this Act.
