Section 44(ii) in The Drugs and Cosmetics Rules, 1945
(ii)[ for a period of four years from the date on which Chapter IV of the Act takes effect in the States, persons, whose training and experience are regarded by the appointing authority as affording, subject to such further training, if any, as may be considered necessary, a reasonable guarantee of adequate knowledge and competence, may be appointed as Government Analysts. The persons so appointed may, if the appointing authority so desires, continue in service after the expiry of the said period of four years; [Substituted by G.S.R. 1427, dated 10.10.1977 (w.e.f. 22.10.1977).]
