Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SOLVENT-EXTRACTED OIL, DE-OILED MEAL AND EDIBLE FLOUR (DELEGATION OF POWERS) ORDER, 1968 CONTENTS 1. Short title and commencement 2. Delegation of powers of inspection, entry, search and sampling 3. Authorization of laboratories for analysis of samples drawn 4. Repeal and saving SCHEDULE 1 :- Officers of the Central Government SCHEDULE 2 :- SCHEDULE SOLVENT-EXTRACTED OIL, DE-OILED MEAL AND EDIBLE FLOUR (DELEGATION OF POWERS) ORDER, 1968 G.S.R. 1864, dated the 9th October, 1968 3. -In exercise of the powers conferred by Cl. 15 of the Solvent-extracted Oil, De-oiled Meal and Edible Flour (Control) Order, 1967, the Central Government hereby makes the following Order, namely: 1. Short title and commencement :- (1) This Order may be called the Solvent-Extracted Oil, De-oiled Meal and Edible Flour (Delegation of Powers) Order, 1968. (2) It shall come into force at once. 2. Delegation of powers of inspection, entry, search and sampling :- The powers conferred on the Vegetable Oil Products Controller for India under Cl. 12 of the Solvent-Extracted Oil, De-oiled Meal and Edible Flour (Control) Order, 1967 (hereinafter referred to as the said Order), shall subject to the restrictions specified herein, be exercisable also by- (a) the officers of the Central Government specified in Part A of the First Schedule annexed hereto, in respect of the sub-clause of Cl. 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 Cl. I of the said Order. 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.Cl. 2 of this Order, by t h e 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 Cl. 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 Cl. 13 of the said Order is concerned. 4. Repeal and saving :- T h e 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, Sec. 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 1 Officers of the Central Government PART A 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) Directors, Deputy Directors and Assistant Directors (b), (c), (4) The Research Chemist said Order. (5) Inspectors In respect of sub-clauses (a), (d), (e), (f) and (g) of Cl. 12 of 2. The following officers of the Subsidiary Foods Division of the Department of Food, Ministry of Food, Agriculture, Community Development and Co-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 Order. Assistant Technical Advisers (3) Inspectors In respect of sub-clauses (c), (e) and (f) Cl. 12 of the said PART B Officers of State Governments (in respect of sub-clauses (c), (d), (e), (f) of Cl. 12 of the said Order) State \Designation of Authority \1 (1) \ (2) \en X \ \TC '[AndhraPradesh \1. CollectOJ-s and District Magistrates. \> n \2. District Revenue Officers. \m \3. Revenue Divisional Officers and Sub- divisional Magistrates \a Q \(Executive.) \ \4. Commissioner of Civil Supplies. \a tn \5. Police Officers not below the rank of Deputy Superintendent of Police. \0 Gujaral \1. Supply Officers and Revenue Officers not below the rank of Aval \i-n \Karkun. \a \2. Police Officers not below the rank of Sub-Inspector. \2 FO \ \> Kerala \1. District Medical Officers of Health and Assistant District Medical \r \Officers of Health. \^ \2. Regional Food Inspectors. \n Madras \1. Joint Director of Industries and Commerce (Chemical), Madras. \^ 7s \2. Regional Deputy Directors of Industries and Commerce. \a rn 7Z Madhya Pradc^sh \1. Director, Deputy Directors and Assistant Directors of Food and Civil \ \Supplies and other officers of the Directorate of Food and Civil \^o o\\ \Supplies not below the rank of Inspector. \00 Sub. by G.S.R. 1020, dated the 22nd May, 1971 Collectors, Deputy Collectors and Tahsildars. Iron and Steel Controller. Additional District Magistrate, Bhopal. Assistant Director of industries (Qua/ity Marking) and fndustries Officer (Chemicals), Bombay. Regional Deputy Directors of Industries, Industries Officers and Industries Inspectors. Officers of the Food and Civil Supplies Department not below the rank of Inspectors. Joint Director of Industries (Chemicals). Assistant Directors of Industries and District Industries Officers. District Magistrates. Regional Food Controllers and Deputy Regional Food Controllers. Provincial Marketing Officer (Food) and Regional Marketing Officers. District,Supply Officers. The OU Export to the Government and the Research Chemist. Police Officers not below the rank of Inspector. Officers of the Food and Supplies Department not below the rank of Chief Inspector.] iWlams/ifM Mysore Rajasthan Lillar Pradesh West Bengal PART C Officers of Administrations of Union Terrotories (In repsect of sub-clause (c). (d), (e) and (f) of Cl. 12 of the said Order) Union Territory (1) Designation of Authority (2) Dadra and Nagar Haveli Goa, Daman and Diu Tripura 1. Mamlatdar, 1. 2. '[1. 2. 3. 4. Collectors, Goa and Daman and Civil Administrator, Diu. Director of Industries and Mines, Panaji. Director of Food and Civil Supplies and Deputy Controller (Supplies).] District Controller (Food) and Deputy Controller (Food). Deputy Controllers (Sub-Divisional Officers) and Sub-Deputy Collectors (Additional Sub-Divisional Officers). Inspectors (Food and Supplies). Subs. by G.S.R. 1020, dated the 22nd May, 1971 SCHEDULE 2 SCHEDULE . PART A Analysis of samples under Cl. 13(1) (d)(ii) of the said Order. Ofl'iccrs by whom sample drawn Laboratory to which the samples should be sent for analysis The Vegitabic Oil ProducLs Controller for India. 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. Officers of the Subsidiary Food Division oflhe Department of Food, Ministry of Food, Agriculture, Community Development and Co- operation, specified in Part A of the First Schedule. Officers of the Stale Governments specified in Part B of the First Schedule: '[Andhra Pradesh Gujaral Kerala Madras Maharashtra Mysore Rajasthan Any of the laboratories speciFied in Part A of this Schedule. Laboratory of the Directorate of Sugar and Vanaspati, at New Delhi. Any of the laboratories of the Department of Food situated at Delhi, Bombay and Coimbatore. Institute of Preventive Medicines, Hyderabad.] Public Health Laboratory, Baroda. Government Analyst's Laboratory, Trivandrum. Chemical, Testing and Analytical Laboratory, Guindy, Madras. Industrial Research Laboratory, Matunga, Bombay. Industrial Research Laboratory, Ganesh Khind, Poona. Food and Water Analysis Laboratory, Bangalore. Industrial Laboratory, Industries Department, Jaipur. Subs. by G.S.R. 1020, dated the 22nd May, 1971 Officers by whom sample drawn Laboratory to which the samples should be sent for analysis UttarPradesh 5. Officer of the Administrations of Union Territories specified in Part C of the First Schedule : Dadra and Nagar Haveli Goa, Daman and Diu Tripura Laboratory of the Harcourt Buttler Technological Institute, Kanpiir. '[Public Health Laboratory, Baroda]. The Oils and fats Analysis Laboratory, Goa. Laboratory of the Directorate of Sugar and Vanaspati, Ministry of Food, Agriculture, Community Development and Co-operation, New Delhi. Ins. by G.S.R. 1020, dated the 22nd May, 1971 PART B Analysis of samples under Ct. 13(3) of the said Order Olficers by whom samples drawn. Second Laboratory to which the samples should be sent for analysis. All samples, regardless of by whom drawn. Central Food Laboratory, Ministry of Health and Family Planning, Calcutta.