The Solvent-Extracted Oil, De-Oiled Meal, and Edible Flour (Delegation of Powers) Order, 1968
Published vide Notification Gazette of India Extraordinary Part 2, Section 3(1), dated 9th October, 1972.
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(a) the officers of the Central Government specified in Part A of the First Schedule annexed hereto, in respect of the sub-clause of Clause 12 of the said Order mentioned against each officer, and
(b) the officers specified in Parts B and C of the First Schedule in their respective jurisdiction in respect of sub-clauses (c), (d) , (e) and (f) of Clause 1 of the said Order.
exercisable also by the officer mentioned in First Schedule. 3. Authorization of laboratories for analysis of samples drawn. - The samples of solvent oil-bearing material, solvent-extracted oil, de-oiled meal or edible flour drawn by the Controller and, in exercise of the powers delegated to them in Clause 2 of this Order, by the officers specified therein, shall be sent for analysis to the following laboratories which have been authorized by the Controller for the purpose, namely:(a) the appropriate laboratories specified in Part A of the Second Schedule annexed hereto, in so far as the requirement in item (ii) under para (d) of sub-clause (1) of Clause 13 of the said Order is concerned, and
(b) the second laboratories specified in Part B of the Second Schedule, in so far as the requirement in sub-clause (3) of Clause 13 of the said Order is concerned.
4. Repeal and saving. - The Solvent-Extracted Oil, De-oiled Meal and Edible Flour (Delegation of Powers) Order, 1968 published with the notification of the Government of India in the Ministry of Food, Agriculture, Community Development and Co-operation No. G.S.R. 849, dated the 4th May, 1968, in Part II Section 3, Sub-section (i) of the Gazette of India, dated the 11th May, 1968, is hereby repealed except as respects things done or omitted to be done under the Order so repealed.Schedule I
Part A
Officers of the Central Government
1. The following officers of the Directorate of Sugar and Vanaspati, Ministry of Food, Agriculture, Community Development and Co-operation, namely:(1) The Chief Director
(2) The Additional Chief Director
(3) Directers, Deputy Directers and Assistant Directors
In respect of sub-clauses (a),(b)(c),(d),(e), W and (g) of Clause 12 of said Order.
(4) The Research Chemist
(5) Inspectors
2. The following officers of the Subsidiary Foods Division of the Department of Food, Ministry of Food, Agriculture, Community Development and C.- operation in so far as the inspection, entry and search and drawal of samples concern the manufacture of edible flour and stocks thereof, namely:(1) The Executive Director, Food and Nutrition Board
(2) Deputy Technical Advisers and Assistant Technical Advisers
In respect of sub-clauses (c),(e) and (f) of Clause 12 of the said Order.
(3) Inspectors
Officers of the State Governments
(in respect of sub-clause(c), (d), (e), (f)of Clause 12 of the said order)
State |
Designation of Authority |
(1) |
(2) |
Andhra Pradesh |
1. Collectors and District Magistrates. |
Gujarat |
1. Supply Officers and Revenue Officers not below the rank of
Aval Karkun. |
Kerala |
1. District medical Officers of Health and Assistant District
Medical Officers of health. |
Madras |
1. Joint Director of Industries and Commerce
(Chemical),Madras. |
Madhya Pradesh |
1. Director, Deputy Directors and Assistant Directors of Food
and Civil supplies and other officers of the Directorate of Food
and Civil Supplies not below the rank of Inspector. |
Maharasthra |
1. Assistant Director of industries(Quality marketing) and
industries officer (Chemicals), Bombay. |
Mysore |
1. Officers of the food and Civil supplies Department not below the rank of inspectors. |
Rajasthan |
1. Joint Director of industries(Chemicals) |
Uttar Pradesh |
1. District Magistrate. |
West Bengal |
1. Police Officers not below the rank of inspector. |
Part C
Officers of Administrations of Union Territories
(In respect to sub-clause (c), (d) , (e) and (f) of Clause 12 of the said Order)
Union Territory |
Designation of authority |
(1) |
(2) |
Dadra and Nagar Haveli Goa, Daman and Diu |
1.Mamlatdar, 1. Collectors, Goa and Daman and
Civil Administrator, Diu. |
Tripura |
[1. Director of Food and Civil
Supplies and Deputy Controller (Supplies).] |
Schedule II
Part A
Analysis of sample under Clause 13(1)(d)(ii)of the said Order.
Officers by whom sample drawn |
Laboratory to which the samples should be sent for analysis |
|
1. |
The Vegitable Oil Products Controller for India. |
Any of the laboratories specified in part A of yjis Schedule. |
2. |
Officers of the Directorate of Sugar and Vanaspati, Ministry of Food and Agriculture, Community Development and Co¬operation, specified in Part A of the first Schedule. |
Laboratory of the directorate of Sugar and Vanaspati at New Delhi. |
3. |
Officers of the Subsidiary Food Division of the Department of Food, Ministry of Food, Agriculture, Community Development and Co-operation, specified in Part A of the First Schedule |
Any of the Labo of the Department of food situated at Delhi Bombay and Coimbator. |
4. |
Officers of the State Governments specified in Part B of the First Schedule: [Andhra
Pradesh] |
Institute of preventive medicines Hyderabad.] |
5. |
Officer of the Administrations of Union Territories specified
in Part C of the First Schedule: |
[Public Health Laboratory, Baroda.] |
Part B
Analysis of sample under Clause 13(3)of the said Order.
Officer by whom sample drawn. All sample, regardless of by whom drawn |
Second Laboratory to which the samples should be sent for analysis Central Food laboratory ministry of Health and Family Planning Calcutta. |