Section 44(b) in The Drugs and Cosmetics Rules, 1945
(b)possesses a post-graduate degree in medicine or science or pharmacy or pharmaceutical chemistry of a [University established in India by the law or has an equivalent qualification recognized and notified by the Central Government for such purpose] [Substituted by G.S.R. 71(E), dated 30.1.1987 (w.e.f. 30.1.1987).][or possesses the Associateship Diploma of the Institution of Chemists (India) obtained by passing the said examination with "Analysis of Drugs and Pharmaceuticals" as one of the subjects and has had after obtaining the said post-graduate degree or diploma not less than three years' experience in the testing of drugs in a laboratory under the control of (i) a Government Analyst appointed under the Act, or (ii) the head of an institution or testing laboratory approved for the purpose by the appointing authority [Substituted by G.S.R. 1427, dated 10.10.1977 (w.e.f. 22.10.1977).] [or has completed two years' training on testing of drugs, including items stated in Schedule C, in Central Drugs Laboratory] [Inserted by G.S.R. 697(E), dated 26.10.1995 (w.e.f. 26.10.1995).]:
