Section 5(1) in The Food Safety And Standards Act, 2006
(1)The Food Authority shall consist of a Chairperson and the following twenty-two members out of which one-third shall be women, namely:-(a)seven Members, not below the rank of a Joint Secretary to the Government of India, to be appointed by the Central Government, to respectively represent the Ministries or Departments of the Central Government dealing with-(i)Agriculture,(ii)Commerce,(iii)Consumer Affairs,(iv)Food Processing,(v)Health,(vi)Legislative Affairs,(vii)Small Scale Industries who shall be Members ex officio ;(b)two representatives from food industry of which one shall be from small scale industries;(c)two representatives from consumer organizations;(d)three eminent food technologists or scientists;(e)five members to be appointed by rotation every three years, one each in seriatim from the Zones as specified in the First Schedule to represent the States and the Union territories;(f)two persons to represent farmers, organisations;(g)one person to represent retailers' organisations.
