Section 9 in The General Grading and Marking Rules, 1988
9. Training and approval of chemist.
(1)A chemist may be approved by approved by the Agricultural Marketing Adviser or any other officer of the Directorate or the State Government authorised by the Agricultural Marketing Adviser for grading and marking of an article under provisions of the Act provided-(a)he/she possesses the minimum prescribed qualification; and(b)he/she successfully completes the prescribed training in the analysis and procedure for grading and marking of the commodity.(2)It shall be a condition of approval of Chemist:-(a)that the approved Chemist shall strictly follow the instructions issued for inspection, sampling, analysis, packing, marking and sealing of the article;(b)that the approved Chemist shall maintain grading record in the prescribed manner and ensure timely submission of the periodical returns as may be specified from time to time; and(c)that the approved Chemist shall be responsible for safe custody and proper accounting of Agmark labels, Agmark replica bearing containers, sealing pliers, etc., and for realization and timely remittance of Government dues.(3)The services of an approved Chemist shall not be terminated without prior approval of the Agricultural Marketing Adviser or any other duly authorised officer, in this behalf.(4)Resignation tendered by an approved Chemist may be accepted only after written intimation to the concerned Regional Officer of the Directorate and after getting a clearance from that officer in respect of surrendering Agmark labels and sealing pliers, etc., by the Chemist alongwith upto date grading returns to the Directorate.(5)The approval accorded to the Chemist may be withdrawn by the Agricultural Marketing Adviser or any other officer duly authorised in this behalf if there are reasons to believe that the Chemist has failed to comply with the prescribed instructions or procedures for grading and marking or violated any of the conditions of approval:Provided that an opportunity shall be given to the approved Chemist for showing cause as to why the approval should not be withdrawn.
