Section 68(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(1)[The Standing Committee referred to in rule 60 shall consist of the following as its members :] [Substituted by G.S.R. 604 dated the 27th April, 1978](i)The Drugs Controller of the Government of India;(ii)the Chief Chemist, Central Revenues Control Laboratory;(iii)one pharmacologist to be nominated by the Central Government;(iv)the Advise in Indigenous systems of Medicine, Ministry of Health, Family Planning and Urban Development:[Provided that the Drugs Controller, the Chief Chemist or the Adviser may, for reasons to be recorded by him in writing, depute the Deputy Drugs Controller, the Deputy Adviser in Indigenous System of Medicines, as the case may be, to attend any meeting of the Committee on his behalf.] [Inserted by G.S.R. 530(E), dated the 5th September, 1973.]The Committee shall advise the Central Government on all matters connected with the technical aspects of the administration of the Act and their rules and, in particular, on the question whether-(i)a particulars preparation is entitled to be treated, or to continue to be treated, as a genuine medicinal or toiler preparation for the purposes of the Act;(ii)and if so, whether it should be treated, or continue to be treated, as a restricted or an unrestricted preparation.
