October 2010
♦ Consultative Process followed by FSSAI [Uploaded on : 04-10-2010]
♦ Service Rules approved by the Ministry of Health and Family Welfare for information prior to Notification. [Uploaded on : 01-10-2010]
♦ Draft for Consultation on FSSAIs approach to Drawing up/ Revision of Food Standards. [Uploaded on : 01-10-2010]
Comments are invited on the above draft document from all stakeholders including public. The comments may be sent to Sh.Anil Mehta,DD(Technical),Food Safety and Standards Authority of India,3rd floor, FDA Bhawan, Kotla road,New Delhi-110002.E.mail to anilmehta@fssai.gov.in to reach on or before 24.10.2010.
August 2011
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 20-08-2010]
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 20-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 20-08-2010]
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 20-08-2010]
♦ GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Uploaded on : 18-08-2010]
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 11-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 11-08-2010]
♦ GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Uploaded on : 02-08-2010]
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 01-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 01-08-2010]
July 2010
♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 21-07-2010]
♦ GSR 603(E)- Prevention of Food Adulteration (1st Amendment) Rules, 2010 dated 19.07.2010 (Draft Notification) [Uploaded on : 19-07-2010]
♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 14-07-2010]
♦ Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 10-07-2010]
June 2010
♦ Notification GSR 488(E) -relating to use of various food additives in food products [Uploaded on : 09-07-2010]
July 2010
♦ GSR 603(E)- Prevention of Food Adulteration (1st Amendment) Rules, 2010 dated 19.07.2010 (Draft Notification) [Uploaded on : 08-07-2010]
♦ Draft on Operationalizing the Regulation of Genetically Modified Foods in India. [Uploaded on : 01-07-2010]
Comments are invited on the above draft document from all stakeholders. The comments may be sent to Dr. Shaikh Nadeem Ahmed, Assistant Director, Food Safety and Standards Authority of India, 3rd floor, FDA Bhawan, Kotla road, New Delhi-110002. E-mail to snahmed@fssai.gov.in to reach on or before 14 July 2010.
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