Section 10(1) in The Food Safety And Standards Act, 2006
(1)The Chief Executive Officer shall be the legal representative of the Food Authority and shall be responsible for-(a)the day-to-day administration of the Food Authority;(b)drawing up of proposal for the Food Authority's work programmes in consultation with the Central Advisory Committee;(c)implementing the work programmes and the decisions adopted by the Food Authority;(d)ensuring the provision of appropriate scientific, technical and administrative support for the Scientific Committee and the Scientific Panel;(e)ensuring that the Food Authority carries out its tasks in accordance with the requirements of its users, in particular with regard to the adequacy of the services provided and the time taken;(f)the preparation of the statement of revenue and expenditure and the execution of the budget of the Food Authority; and(g)developing and maintaining contact with the Central Government, and for ensuring a regular dialogue with its relevant committees.
