Section 8 in The Edible Oils Packaging (Regulation) Order, 1998
8. Appointment of Inspecting Officers.
- The Central Government or the State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit, having the qualifications determined by the Government for this purpose to be Inspecting Officers for such local areas as may be assigned to them by the Central Government or the State Government, as the case may be :Provided that no person who has any financial interest in the packing of edible oils shall be appointed to be an Inspecting Officer under this Order.
