Section 15(5) in The Food Safety And Standards Act, 2006
(5)These procedures shall relate in particular to-(a)the number of times that a member can serve consecutively on a Scientific Committee or Scientific Panel;(b)the number of members in each Scientific Panel;(c)the procedure for re-imbursing the expenses of members of the Scientific Committee and the Scientific Panel;(d)the manner in which tasks and requests for scientific opinions are assigned to the Scientific Committee and the Scientific Panel;(e)the creation and organisation of the working groups of the Scientific Committee and the Scientific Panel, and the possibility of external experts being included in those working groups;(f)the possibility of observers being invited to meetings of the Scientific Committee and the Scientific Panel;(g)the possibility of organising public hearings; and(h)quorum of the meeting, meeting notice, agenda of the meeting and such other matters.
