Section 3(2) in The Prevention Of Food Adulteration Act, 1954
(2)The Committee shall consist of the following members, namely:-(a)the Director-General, Health Services, ex officio , who shall be the Chairman;(b)[ the Director of the Central Food Laboratory or, in a case where more than one Central Food Laboratory is established, the Directors of such Laboratories, ex officio ;](c)two experts nominated by the Central Government;(d)[ one representative each of the Departments of Food and Agriculture in the Central Ministry of Food and Agriculture and one representative each of the Central Ministries of Commerce, Defence, Industry and Supply and Railways, nominated by the Central Government;] [ Substituted by Act 49 of 1964, Section 3, for Clause (d) (w.e.f.1-3-1965).](e)one representative each nominated by the Government of each [* * *] [ The words and letters " Part A State and Part B" omitted by the Adaptation of Laws (No.3) Order, 1956.] State;(f)two representatives nominated by the Central Government to represent the [Union territories] [ Substituted by the Adaptation of Laws (No.3) Order, 1956, for " Part C States" .];(g)[ one representative each, nominated by the Central Government, to represent the agricultural, commercial and industrial interests; [ Substituted by Act 34 of 1976, Sectio 3, for Clause (g) (w.e.f.1-4-1976).](gg)five representatives nominated by the Central Government to represent the consumers' interests, one of whom shall be from the hotel industry;](h)one representative of the medical profession nominated by the Indian Council of Medical Research;(i)[ one representative nominated by the Indian Standards Institution referred to in clause (e) of section 2 of the Indian Standards Institution (Certification Marks) Act, 1952 (36 of 1952).] [ Inserted by Act 49 of 1964, Section 3 (w.e.f. 1-3-1965).]
