Section 150E(e) in The Drugs and Cosmetics Rules, 1945
(e)The approved institution shall from time to time report to the approving authority any changes in the person-in-charge of testing of drugs or cosmetics or in the expert staff responsible for testing as the case may be and any material alterations in the premises or changes in the equipment used for the purposes of testing which have been made since the date of last inspection on behalf of the approving authority before the grant of renewal of approval.
