Section 85E(1) in The Drugs and Cosmetics Rules, 1945
(1)The manufacture of Homeopathic medicines shall be conducted under the direction and supervision of competent technical staff consisting at least of one person who is a whole-time employee [and who is-(a)a graduate in Science with Chemistry as one of the subjects with three years' experience in the manufacture of Homeopathic medicines; or(b)a graduate in Pharmacy with 18 months of experience in the manufacture of Homeopathic medicines; or(c)holds qualification as defined under sub-clause (g) of clause (1) of section 2 of the Homeopathic Central Council Act, 1973 (59 of 1973) with 18 months of experience in the manufacture of Homeopathic medicines:Provided that the persons who are already in employment with five years' experience in the manufacture of Homeopathic medicines and whose name was accordingly entered in any license granted in Form 25-C for manufacture of different classes of Homeopathic medicines included in them shall be deemed to be qualified for the purpose of this rule.] [Substituted by G.S.R. 812(E), dated 14.11.1994 (w.e.f. 14.11.1994) as corrected by G.S.R. 517(E), dated 26.6.1995.]
