Section 139(1) in The Drugs and Cosmetics Rules, 1945
(1)The manufacture shall be conducted under the direction and personal supervision of a competent technical staff consisting of at least one person who is a whole-time employee and who possesses any one of the following qualifications:-(a)holds a Diploma in Pharmacy approved by the Pharmacy Council of India under the Pharmacy Act, 1948 (8 of 1948), or(b)is registered under the Pharmacy Act, 1948 (8 of 1948), or(c)has passed the Intermediate Examination with Chemistry as one of the subjects or an examination recognized by the licensing authority as equivalent to it.[* * *] [Proviso to Clause (c) and Clause (d) omitted by G.S.R. 331(E), dated 8.5.1984 (w.e.f. 8.5.1984).]
