Section 50(3) in The Drugs and Cosmetics Rules, 1945
(3)For the purposes of these rules an officer appointed by the Central Government under sub-rule (1), or as the case may be, an officer appointed by the State Government under sub-rule (2), shall be a controlling authority.][50-A. Qualification of a Controlling Authority. [Inserted by G.S.R. 443(E), dated 12.4.1989 (w.e.f. 12.4.1989).]- No person shall be qualified to be a Controlling Authority under the Act unless-(i)he is a graduate in Pharmacy or Pharmaceutical Chemistry or in Medicine with specialization in Clinical Pharmacology or Microbiology from a University established in India by law; and(ii)he has experience in the manufacture or testing of drugs or enforcement of the provisions of the Act for a minimum period of five years:[Provided that the requirements as to the academic qualification shall not apply to those Inspectors and the Government Analysts who were holding those positions on the 12th day of April, 1989.] [Substituted by G.S.R. 532(E), dated 14.8.1991 (w.e.f. 14.8.1991).]
