Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 8 in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992

8. Academic qualification.

- A candidate for direct recruitment to the post of Food Inspector must possess the following qualification as prescribed under the Prevention of Food Adulteration Rules, 1955, as amended from time to time :
(a)Must be a Medical Officer in-charge of health administration of local area; or
(b)Must be a graduate in medicine and must have received at least one month training in food inspection and sampling work approved, for the purpose, by the Central Government or State Government; or
(c)Must be a graduate in Science with Chemistry as one of the subjects or a graduate in Agriculture or Public Health or Pharmacy or Veterinary Science or a graduate in Food Technology or Dairy Technology or a diploma holder in Food Technology or Dairy Technology from a University or Institution established in India by law or equivalent qualifications recognised and notified by the Central Government for the purpose.