[27. Penalty for manufacture, sale, etc., of drugs in contravention of this
Chapter.—Whoever, himself or by any other person on his behalf, manufactures for sale or for
distribution, or sells, or stocks or exhibits or offers for sale or distributes,—
(a) any drug deemed to be adulterated under section 17A or spurious under section 6[17B
and which] when used by any person for or in the diagnosis, treatment, mitigation, or pre -
vention of any disease or disorder is likely to cause his death or is likely to cause such harm on
his body as would amount to grevious hurt within the meaning of section 320 o f the Indian
Penal Code (45 of 1860) solely on account of such drug being adulterated or spurious or not of
standard quality, as the case may be, shall be 7[punishable with imprisonment for a term which
shall not be less than ten years but which may extend to imprisonment for life and shall also be
liable to fine which shall not be less than ten lakh rupees or three times value of the drugs
confiscated, whichever is more]:
8
[Provided that the fine imposed on and released from, the person convicted under this
clause shall be paid, by way of compensation, to the person who had used the adulterated or
spurious drugs referred to in this clause:
Provided further that where the use of the adulterated or, spurious drugs referred to in this clause
has caused the death of a person who used such drugs, the fine imposed on and realised from, the
person convicted under this clause, shall be paid to the relative of the person who had died due to the
use of the adulterated or spurious drugs referred to in this clause.
Explanation.—For the purposes of the second proviso, the expression “relative” means—
(i) spouse of the deceased person; or
(ii) a minor legitimate son, and unmarried legitimate daughter and a widowed mother; or
(iii) parent of the minor victim; or
1. Ins. by Act 71 of 1986, s. 2 (w.e.f. 15-9-1987).
2. Ins. by Act 68 of 1982. s. 21 (w.e.f. 1-2-1983).
3. Subs. by Act 26 of 2008, s. 4, for “prohibit” (w.e.f. 10-8-2009).
4. Ins. by s. 5, ibid. (w.e.f. 10-8-2009).
5. Subs. by Act 68 of 1982, s. 22, for sections 27 and 27A (w.e.f. 1-2-1983).
6. Subs. by Act 26 of 2008, s. 6, for “17B or which” (w.e.f. 10-8-2009).
7. Subs. by s. 6, ibid., for “punishable with imprisonment for a term which shall not be less than five years but which may extend
to a term of life and with fine which shall not be less than ten thousand rupees;” (w.e.f. 10-8-2009).
8. The provisos ins. by s. 6, ibid. (w.e.f. 10-8-2009).
22
(iv) if wholly dependent on the earnings of the deceased person at the time of his death, a son or a
daughter who has attained the age of eighteen years; or
(v) any person, if wholly or in part, dependent on the earnings of the deceased person at the
time of his death,—
(a) the parent; or
(b) a minor brother or an unmarried sister; or
(c) a widowed daughter-in-law; or
(d) a widowed sister; or
(e) a minor child of a pre-deceased son; or
(f) a minor child of a pre-deceased daughter where no parent of the child is alive; or
(g) the paternal grandparent if no parent of the member is alive;]
(b) any drug—
(i) deemed to be adulterated under section 17A but not being a drug referred to in clause
(a),
or
(ii) without a valid licence as required under clause
(c) of section 18,
shall be punishable with imprisonment for a term which shall 1[not be less than three years
but which may extend to five years and with fine which shall not be less than one lakh rupees
or three times the value of the drugs confiscated, whichever is more] :
Provided that the Court may, for any adequate and special reasons to be recorded in the judgment,
impose a sentence of imprisonment for a term of 2[less than three years and of fine of less than one
lakh rupees];
(c) any drug deemed to be spurious under section 17B, but not being a drug referred to in
clause
(a) shall be punishable with imprisonment for a term which shall 3[not less than seven years
but which may extend to imprisonment for life and with fine which shall not be three lakh rupees or
three times the value of the drugs confiscated, whichever is more]:
Provided that the Court may, for any adequate and special reasons to be recorded in the judgment,
impose a sentence of imprisonment for a term of 4[less than seven years but not less than three years
and of fine of less than one lakh rupees];
(d) any drug, other than a drug referred to in clause
(a) or clause
(b) or clause
(c),
in contravention of any other provision of this Chapter or any rule made thereunder, shall be
punishable with imprisonment for a term which shall not be less than one year but which may
extend to two years 5[and with fine which shall not be less than twenty thousand rupees]:
Provided that the Court may, for any adequate and special reasons to be recorded in the judgment,
impose a sentence of imprisonment for a term of less than one year.
27A. Penalty for manufacture, sale, etc., of cosmetics in contravention of this
Chapter.—Whoever himself or by any other person on his behalf manufactures for sale or for
distribution, or sells, or stocks or exhibits or offers for sale—
6
[
(i) any cosmetic deemed to be spurious under section 17D or adulterated under section 17E
shall be punishable with imprisonment for a term which may extend to three years and with fine
which shall not be less than fifty thousand rupees or three times the value of the cosmetics
confiscated, whichever is more;
1. Subs. by Act 26 of 2008, s. 6, for “not be less than one year but which may extend to three years and with fine which shall not
be less than five thousand rupees” (w.e.f. 10-8-2009).
2. Subs. by s. 6, ibid., for “less than one year and of fine of less than five thousand rupees” (w.e.f. 10-8-2009).
3. Subs. by s. 6, ibid., for “not be less than three years but which may extend to five years and with fine which shall not be less
than five thousand rupees” (w.e.f. 10-8-2009).
4. Subs. by s. 6, ibid., for “less than three years but not less than one year” (w.e.f. 10-8-2009).
5. Subs. by s. 6, ibid., for “and with fine” (w.e.f. 10-8-2009).
6. Subs. by s. 7, ibid., for clauses
(i) and (ii) (w.e.f. 10-8-2009).
23
(ii) any cosmetic other than a cosmetic referred to in clause
(i) in contravention of any provisions
of this Chapter or any rule made thereunder shall be punishable with imprisonment for a term which
may extend to one year or with fine which may extend to twenty thousand rupees, or with both. ]]
1
[28. Penalty for non-disclosure of the name of the manufacturer, etc.—Whoever
contravenes the provisions of section 18A 2[or section 24] shall be punishable with
imprisonment for a term which may extend to one year, or 3[with fine which shall not be less
than twenty thousand rupees or with both].]
4
[28A. Penalty for not keeping documents, etc., and for non-disclosure of
information.—Whoever without reasonable cause or excuse, contravenes the provisions of
section 18B shall be punishable with imprisonment for a term which may extend to one year or
3
[with fine which shall not be less than twenty thousand rupees or with both].
28B. Penalty for manufacture, etc., of drugs or cosmetics in contravention of
section 26A.—Whoever himself or by any other person on his behalf manufactures or sells or
distributes any drug or cosmetic in contravention of the provisions of any notification issued
under section 26A, shall be punishable with imprisonment for a term which may extend to
three years and shall also be liable to fine which may extend to five thousand rupees.]
29. Penalty for use of Government Analyst’s report for advertising.—Whoever uses any
report of a test or analysis made by the Central Drugs Laboratory or by a Government Analyst,
or any extract from such report, for the purpose of advertising any drug 5[or cosmetic], shall be
punishable with fine which may extend to 6[five thousand rupees].
7
[30. Penalty for subsequent offences.— 8[
(1) Whoever having been convicted of an
offence,—
(a) under clause
(b) of section 27 is again convicted of an offence under that
clause, shall be punishable with imprisonment for a term which shall 9[not be less
than seven years but which may extend to ten years and with fine which shall not be
less than two lakh rupees]:
Provided that the Court may, for any adequate and special reasons to be mentioned in the
judgment, impose a sentence of imprisonment for a term of 10[less than seven years and of
fine of less than one lakh rupees];
(b) under clause
(c) of section 27, is again convicted of an offence under that clause
shall be punishable with imprisonment for a term which 11[shall not be less than ten years
but which may extend to imprisonment for life and with fine which shall not be less than
three lakh rupees.]
(c) under clause
(d) of section 27, is again convicted of an offence under that clause shall
be punishable with imprisonment for a term which shall not be less than two years but which
may extend to four years or with fine which shall not be less than 12[fifty thousand rupees], or
with both.]
1. Subs, by Act 13 of 1964, s. 19, for s. 28 (w.e.f. 15-9-1964).
2. Ins. by Act 68 of 1982, s. 23 (w.e.f. 1-2-1983).
3. Subs. by Act 26 of 2008, s. 8, for “with fine which may extend to one thousand rupees or with both” (w.e.f. 10-8-2009).
4. Ins. by Act 68 of 1982 s. 24 (w.e.f. 1-2-1983).
5. Ins. by Act 21 of 1962, s. 15 (w.e.f. 27-7-1964).
6. Subs. by Act 26 of 2008, s. 10, for “five hundred rupees” (w.e.f. 10-8-2009).
7. Subs. by Act 11 of 1955, s. 14, for s. 30.
8. Subs. by Act 68 of 1982, s. 25, for sub-section
(1) (w.e.f. 1-2-1983).
9. Subs. by Act 26 of 2008, s. 11 for “not be less than two years but which may extend to six years and with fine which
shall not be less than ten thousand rupees”(w.e.f. 10-8-2009).
10. Subs. by s. 11, ibid., for “less than two years and of fine of less than ten thousand rupees (w.e.f. 10-8-2009).
11. Subs. by s. 11, ibid., for “shall not be less than six years but which may extend to ten years and with fine which
shall not be less than ten thousand rupees” (w.e.f. 10-8-2009).
12. Subs. by s. 11, ibid., for “five thousand rupees” (w.e.f. 10-8-2009).
24
1
[(1A) Whoever, having been convicted of an offence under section 27A is again convicted
under that section, shall be punishable with imprisonment for a term which may extend to two
years, or with fine which may extend to 2[two thousand rupees], or with both.]
(2) Whoever, having been convicted of an offence under 3*** section 29 is again convicted of an
offence under the same section shall be punishable with imprisonment which may extend to 4[two
years, or with fine which shall not be less than ten thousand rupees or with both.]]
31. Confiscation. — 5[
(1)] Where any person has been convicted under this Chapter for
contravening any such provision of this Chapter or any rule made thereunder as may be
specified by rule made in this behalf, the stock of the drug 6[or cosmetic] in respect of which
the contravention has been made shall be liable to confiscation 7[and if such contravention is in
respect of—
8
[
(i) manufacture of any drug deemed to be misbranded under section 17, adulterated under
section 17A or spurious under section 17B; or]
(ii) 9[manufacture for sale, or for distribution, sale, or stocking, or exhibiting or offer ing
for sale,] or distribution of any drug without a valid licence as required under clause
(c) of
section 18,
any implements or machinery used in such manufacture, sale or distribution and any recep -
tacles packages or coverings in which such drug is contained and the animals, vehicles, vessels
or other conveyances used in carrying such drug shall also be liable to co nfiscation].
10
[
(2) Without prejudice to the provisions contained in sub-section
(1), where the Court is
satisfied, on the application of an Inspector or otherwise and after such inquiry as may be
necessary that the drug or cosmetic is not of standard quality 11[or is a 9[misbranded, adulterated
or spurious drug or misbranded or spurious cosmetic,] such drug or, as the case may be, such
cosmetic shall be liable to confiscation.]
[31A. Application of provisions to Government departments. —The provisions of
12
this Chapter except those contained in section 31 shall apply in relation to the manufacture,
sale or distribution of drugs by any department of Government as they apply in relation to
the manufacture, sale or distribution of drugs by any other person.]
1. Ins. by Act 21 of 1962, s. 20 (w.e.f. 27-7-1964).
2. Subs. by Act 68 of 1982, s. 25, for “one thousand rupees” (w.e.f. 1-2-1983).
3. The words and figures “section 28 or” omitted by Act 13 of 1964, s. 20 (w.e.f. 15-9-1964).
4. Subs. by Act 26 of 2008, s. 11, for “ten years or with fine or with both” (w.e.f. 10-8-2009)
5. Re-numbered as sub-section (I) by Act 35 of 1960, s. 9 (w.e.f. 16-3-1961).
6. Ins. by Act 21 of 1962, s. 21 (w.e.f. 27-7-1964).
7. Added by Act 13 of 1964. s. 21 (w.e.f. 15-9-1964).
8. Subs. by Act 68 of 1982, s. 26, for cl.
(i) (w.e.f. 1-2-1983).
9. Subs. by s. 26, ibid„ for certain words (w.e.f. 1-2-1983).
10. Sub-section
(2) ins. by Act 35 of 1960, s. 9, subs. by Act 21 of 1962, s. 21 (w. e.f. 27-7-1964).
11. Subs. by Act 13 of 1964. s. 21, for “or is a misbranded drug” (w.e.f. 15-9-1964).
12. Ins. by s. 22. ibid. (w.e.f. 15-9-1964).
25
32. Cognizance of offences— 1[
(1) No prosecution under this Chapter shall be instituted except
by—
(a) an Inspector; or
(b) any gazetted officer of the Central Government or a State Government authorised in writing in
this behalf by the Central Government or a State Government or by a general or special order made in
this behalf by that Government; or
(c) the person aggrieved; or
(d) a recognised consumer association whether such person is a member of that association or
not.
(2) Save as otherwise provided in this Act, no court inferior to that of a Court of Session shall try an
offence punishable under this Chapter.]
(3) Nothing contained in this Chapter shall be deemed to prevent any person from being
prosecuted under any other law for any act or omission which constitutes an offence against
this Chapter.
2
[32A. Power of Court to implead the manufacturer, etc.—Where, at any time during the
trial of any offence under this Chapter alleged to have been committed by any person, not being
the manufacturer of a drug or cosmetic or his agent for the distribution thereof the Court is
satisfied, on the evidence adduced before it, that such manufacturer or agent is also concerned in
that offence, then, the Court may, notwithstanding anything contained 3[in sub-sections
(1),
(2)
and
(3) of section 319 of the Code of Criminal Procedure, 1973 (2 of 1974)], proceed against him
as though a prosecution had been instituted against him under section 32.]
4
[32B. Compounding of certain offences. —
(1) Notwithstanding anything contained in the Code of
Criminal Procedure, 1973, (2 of 1974) any offence punishable under clause
(b) of sub-section
(1) of
section 13, section 28 and section 28A of this Act (whether committed by a company or any officer
thereof), not being an offence punishable with imprisonment only, or with imprisonment and also with fine,
may, either before or after the institution of any prosecution, be compounded by the Central Government or by
any State Government or any officer authorised in this behalf by the Central Government or a State
Government, on payment for credit to that Government of such sum as that Government may, by rules made
in this behalf, specify:
Provided that such sum shall not, in any case, exceed the maximum amount of the fine which may be
imposed under this Act for the offence so compounded:
Provided further that in cases of subsequent offences, the same shall not be compoundable.
(2) When the accused has been committed for trial or when he has been convicted and an appeal is
pending, no composition for the offence shall be allowed without, the leave of the court to which he is
committed or, as the case may be, before which the appeal is to be heard.
(3) Where an offence is compounded under sub-section
(1), no proceeding or further proceeding, as
the case may be, shall be taken against the offender in respect of the offence so compounded and the
offender, if in custody, shall be released forthwith.]
1. Subs. by Act 26 of 2008, s. 12, for sub-sections
(1) and
(2) (w.e.f. 10-8-2009).
2. Ins. by Act 13 of 1964, s. 23 (w.e.f. 15-9-1964).
3. Subs. by Act 68 of 1982, s. 28, for “in sub-section
(1) of section 351 of the Code of Criminal Procedure, 1898” (w.e.f. 1-2-1983).
4. Ins. by Act 26 of 2008, s. 13 (w.e.f. 10-8-2009).
26
33. Power of Central Government to make rules. — 1[
(1) The Central Government may
2
[after consultation with, or on the recommendation of, the Board] and after previous publication
by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions
of this Chapter :
Provided that consultation with the Board may be dispensed with if the Central
Government is of opinion that circumstances have arisen which render it necessary to make
rules without such consultation, but in such a case the Board shall be consulted within six
months of the making of the rules and the Central Government shall take into consideration
any suggestions which the Board may make in relation to the amendment of the said rules.]
(2) Without prejudice to the generality of the foregoing power, such rules may —
(a) provide for the establishment of laboratories for testing and analysing drugs 3[or
cosmetics];
(b) prescribe the qualifications and duties of Government Analysts and the
qualifications of Inspectors;
(c) prescribe the methods of test or analysis to be employed in determining whether a drug 3[or
cosmetic] is of standard quality;
(d) prescribe, in respect of biological and organometallic compounds, the units or methods of
standardisation;
4
[(dd) prescribe under clause
(d) of 5[section 17A] the colour or colours which a drug may bear
or contain for purposes of colouring;]
6
[(dda) prescribe under clause
(d) of section 17E the colour or colours which a cosmetic may
bear or contain for the purposes of colouring];
(e) prescribe the forms of licences 7[for the manufacture for sale or for distribution], for the sale
and for the distribution of drugs or any specified drug or class of drugs 8[or of cosmetics or any
specified cosmetic or class of cosmetics], the form of application for such licences, the conditions
subject to which such licences may be issued, the authority empowered to issue the same 9[the
qualifications of such authority] and the fees payable therefor 9[and provide for the cancellation or
suspension of such licences in any case where any provision of this Chapter or the rules made
thereunder is contravened or any of the conditions subject to which they are issued is not complied
with];
9
[(ee) prescribe the records, registers or other documents to be kept and maintained under
section 18B;
(eea) prescribe the fees for the inspection (for the purposes of grant or renewal of licences) of
premises, wherein any drug or cosmetic is being or is proposed to be manufactured;
(eeb) prescribe the manner in which copies are to be certified under sub-section (2A) of
section 22;]
(f) specify the diseases or ailments which a drug may not purport or claim 10[to prevent
cure or mitigate] and such other effects which a drug may not purport or claim to have;
1. Subs. by Act 11 of 1955, s. 15, for sub-section
(1).
2. Subs. by Act 68 of 1982, s. 29, for “after consultation with the Board” (w.e.f. 1-2-1983).
3. Ins. by Act 21 of 1962, s. 22 (w.e.f. 27-7-1964).
4. Ins. by Act 13 of 1964, s. 24 (w.e.f. 15-9-1964).
5. Subs. by Act 68 of 1982, s. 29, for “section 17B” (w.e.f. 1-2-1983).
6. Ins. by Act 26 of 2008, s. 14 (w.e.f. 10-8-2009).
7. Subs. by Act 68 of 1982, s. 29, for “for the manufacture for sale” (w.e.f. 1-2-1983).
8. Ins. by Act 21 of 1962, s. 22 (w.e.f. 27-7-1964).
9. Ins. by Act 68 of 1982, s. 29 (w.e.f. 1-2-1983).
10. Subs. by Act 11 of 1955, s. 15, for “to cure or mitigate”
27
(g) prescribe the conditions subject to which small quantities of drugs may be
manufactured for the purpose of examination, test or analysis;
(h) require the date of manufacture and the date of expiry of potency to be clearly and
truly stated on the lable or container of any specified drug or class of drugs, and prohibit the
sale stocking or exhibition for sale, or distribution of the said drug or class of drugs after the
expiry of a specified period from the date of manufacture or after the expiry of the date of
potency;
(i) prescribe the conditions to be observed in the packing in bottles, packages and other containers
of drugs 1[or cosmetics], 2[including the use of packing material which comes into direct contact with
the drugs] and prohibit the sale, stocking or exhibition for sale, or distribution of drugs
1
[or cosmetics], packed in contravention of such conditions;
(j) regulate the mode of labelling packed drugs 1 [or cosmetics], and prescribe the
matters which shall or shall not be included in such labels;
(k) prescribe the maximum proportion of any poisonous substance which may be added to or
contained in any drug, prohibit the manufacture, sale or stocking or exhibition for sale, or distribution
of any drug in which that proportion is exceeded, and specify substances which shall be deemed to be
poisonous for the purposes of this Chapter and the rules made thereunder;
(l) require that the accepted scientific name of any specified drug shall be displayed in
the prescribed manner on the lable or wrapper of any p atent or proprietary medicine con-
taining such drug;
3
* * * * *
4
[
(n) prescribe the powers and duties of Inspectors 2[and the qualifications of the authority to
which such Inspectors shall be subordinate] and 5[specify the drugs or classes of drugs of cosmetics
or classes of cosmetics] in relation to which and the conditions, limitations or restrictions subject to
which, such powers and duties may be exercised or performed;]
(o) prescribe the forms of report to be given by Government Analysts, and the manner of
application for test or analysis under section 26 and the fees payable therefor;
6
[
(p) specify the offences against this Chapter or any rule made thereunder in relation to which an
order of confiscation may be made under section 31; 7***]
(q) provide for the exemption conditionally or otherwise, from all or any of the provisions of this
Chapter or the rules made thereunder, of any specified drug or class of drugs 1[or cosmetic or class of
cosmetics] 8[and];
1. Ins. by Act 21 of 1962, s. 22 (w.e.f. 27-7-1964).
2. Ins. by Act 68 of 1982, s. 29 (w.e.f. 1-2-1983).
3. Cl.
(m) omitted by Act 13 of 1964, s. 24 (w.e.f. 15-9-1964).
4. Subs. by Act 35 of 1960, s. 10, for cl.
(n) (w.e.f. 16-3-1961).
5. Subs. by Act 21 of 1962, s. 22, for “the drugs or class of drugs” (w.e.f. 27-7-1964).
6. Subs. by Act 13 of 1964, s. 24, for cl.
(p) (w.e.f. 15-9-1964).
7. The word “and” omitted by Act 26 of 2008, s. 14 (w.e.f. 10-8-2009).
8. Ins. by, s. 14 ibid. (w.e.f. 10-8-2009).
28
1
[
(r) sum which may be specified by the Central Government under section 32B.]
2
* * * * *
3
[33A. Chapter not to apply to Ayurvedic, Siddha or Unani drugs.— Save as otherwise
provided in this Act, nothing contained in this Chapter shall apply to 4[Ayurvedic, Siddha
or Unani] drugs.]
5
[CHAPTER IVA
P ROVISIONS RELATING TO 4 [A YURVEDIC , S IDDHA AND U NANI ] D RUGS
33B. Application of Chapter IVA.—This Chapter shall apply only to 4[Ayurvedic, Siddha and
Unani] drugs.
33C. Ayurvedic and Unani Drugs Technical Advisory Board. —
(1) The Central Government
shall, by notification in the Official Gazette and with effect from such date as may be specified therein,
constitute a Board (to be called the 6[Ayurvedic, Siddha and Unani Drugs Technical Advisory Board]) to
advise the Central Government and the State Governments on Technical matters arising out of this
Chapter and to carry out the other functions assigned to it by this Chapter.
(2) The Board shall consist of the following members, namely: —
(i) the Director General of Health Services ex officio;
(ii) the Drugs Controller, India, ex officio;
7
[(iii) the principal officer dealing with Indian systems of medicine in the Ministry of Health,
ex officio];
(iv) the Director of the Central Drugs Laboratory, Calcutta ex officio;
(v) one person holding the appointment of Government Analyst under section 33F, to be
nominated by the Central Government;
(vi) one Pharmacognocist to be nominated by the Central Government;
(vii) one Phyto-chemist to be nominated by the Central Government;
1. Ins. by Act 26 of 2008, s. 14 (w.e.f. 10-8-2009).
2. Sub-section
(3) ins. by Act 35 of 1960, omitted by Act 13 of 1964, s. 24 (w.e.f. 15-9-1964).
3. Ins. by Act 13 of 1964, s. 25 (w.e.f. 1-2-1969).
4. Subs. by Act 68 of 1982, s. 2, for certain words (w.e.f. 1-2-1983).
5. Ins. by Act 13 of 1964, s. 26 (w.e.f. 1-2-1969).
6. Subs. by Act 68 of 1982, s. 30, for certain words (w.e.f. 1-2-1983).
7. Subs. by s. 30, ibid., for cl. (iii) (w.e.f. 1-2-1983).
29
1
[(viii) four persons to be nominated by the Central Government, two from amongst the members
of the Ayurvedic Pharmacopoeia Committee, one from amongst the members of the Unani
Pharmacopoeia Committee and one from amongst the members of the Siddha Pharmacopoeia
Committee;]
(ix) one teacher in Darvyaguna, and Bhaishajya Kalpana, to be nominated by the Central
Government;
(x) one teacher in ILM-UL-ADVIA and TAKLIS-WA-DAWASAZI, to be nominated by the
Central Government;
2
[(xi) one teacher in Gunapadam to be nominated by the Central Government;
(xii) three persons, one each to represent the Ayurvedic, Siddha and Unani drug industry, to be
nominated by the Central Government;
(xiii) three persons, one each from among the practitioners of Ayurvedic, Siddha
and Unani Tibb systems of medicine to be nominated by the Central Government.]
(3) The Central Government shall appoint a member of the Board as its Chairman.
(4) The nominated members of the Board shall hold office for three years but shall be eligible for
renomination.
(5) The Board may, subject to the previous approval of the Central Government, make bye -
laws fixing a quorum and regulating its own procedure and conduct of all business to be tran -
sacted by it.
(6) The functions of the Board may be exercised notwithstanding any vacancy therein.
(7) The Central Government shall appoint a person to be Secretary of the Board and
shall provide the Board with such clerical and other staff as the Central Government
considers necessary.
[33D. The Ayurvedic, Siddha and Unani Drugs Consultative Committee. —
(1) The
3
Central Government may constitute an Advisory Committee to be called the Ayurvedic,
Siddha and Unani Drugs Consultative Committee to advise the Central Government, the State
Governments and the Ayurvedic, Siddha and Unani Drugs Technical Advisory Board on any
matter for the purpose of securing uniformity throughout India in the administration of this
Act in so far as it relates to Ayurvedic, Siddha or Unani drugs.
(2) The Ayurvedic, Siddha and Unani Drugs Consultative Committee shall consist of two
persons to be nominated by the Central Government as representatives of that Gove rnment
and not more than one representative of each State to be nominated by the State Government
concerned.
(3) The Ayurvedic, Siddha and Unani Drugs Consu
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