Section 2 in Food Safety and Standards Authority of India (Financial) Regulations, 2023
2. Definitions.–
(1)In these regulations ,unless the context otherwise requires ,-(i)“ Act ” means Food Safety and Standards Act , 2006 (Act No. 34 of 2006)(ii)" Chief Financial Authority " means the Chief Executive Officer , Food Safety and Standards Authority of India in respect of the powers to be exercised under sub section 4 of section 10 of the Act;(iii)"Finance Committee " means a Finance Committee of the Food Safety and Standards Authority of India;(iv)"Food Authority " means the Food Safety and Standards Authority of India established under section 4 of the Food Safety and Standards Act ,2006 .(2)All the words and expressions used herein and not defined in these regulations but defined in the Act and rules or regulations made thereunder shall have same meaning assigned to them in the Act and rules or regulations made thereunder.
