Section 27 in The Fertilizer (Control) Order, 1985
27. Appointment of inspectors.
- The State Government, or the Central Government may, by notification in the Official Gazette, appoint such number of persons, as it thinks necessary, to be inspectors of fertilizers for the purpose of this Order, and may, in any such notification, define the limits of local area within which each such inspector shall exercise his jurisdiction.[27A. Qualifications for appointment of fertilizer inspectors. - No person shall be eligible for appointment as fertilizer inspector under this order, unless he possesses the following qualifications, namely : -(1)graduate in Agriculture or Science with Chemistry as one of the subjects, from a recognised University, and(2)training or experience in the quality control of fertilizers and working in the State or Central Department of Agriculture.]
