49. [ Qualifications of Inspectors. [Substituted by G.S.R. 658(E), dated 19.10.1993 (w.e.f. 19.10.1993).]
- A person who is appointed as Inspector under the Act shall be a person who has a degree in Pharmacy or Pharmaceutical Sciences or Medicine with specialization in Clinical Pharmacology or Microbiology from a University established in India by law:Provided that only those Inspectors-(i)Who have not less than 18 months' experience in the manufacture of at least one of the substances specified in Schedule C, or(ii)Who have not less than 18 months' experience in testing of at least one of the substances in Schedule C in a Laboratory approved for this purpose by the licensing authority, or(iii)Who have gained experience of not less than three years in the inspection of firms manufacturing any of the substances specified in Schedule C during the tenure of their services as Drugs Inspectors, shall be authorized to inspect the manufacture of the substances mentioned in Schedule C:][Provided further that the requirement as to the academic qualification shall not apply to persons appointed as Inspectors on or before the 18th day of October, 1993.] [Added by G.S.R. 552(E), dated 4.12.1996 (w.e.f. 4.12.1996).][49-A. Qualification of a licensing authority. [Inserted by G.S.R. 443(E), dated 12.4.1989 (w.e.f. 12.4.1989).]- No person shall be qualified to be a licensing authority under the Act unless-(i)he is a graduate in Pharmacy or Pharmaceutical Chemistry or in Medicine with specialization in Clinical Pharmacology or Microbiology from a University established in India by law; and(ii)he has experience in the manufacture or testing of drugs or enforcement of the provisions of the Act for a minimum period of five years:[Added by G.S.R. 984, dated 12.7.1962.][Provided that the requirements as to the academic qualification shall not apply to those inspectors and the Government Analysts who were holding those positions on the 12th day of April, 1989.] [Substituted by G.S.R. 532(E), dated 14.8.1991 (w.e.f. 14.8.1991).]
