Whats New Back

  1. 601. Gazette Notification of Food Safety and Standards (Advertising and Claims) Second Amendment Regulations, 2022 [Updated on:14-12-2022]
  2. 602. Office Order dated 09th December 2022 regarding partial modification in office order no. 360/2022 dated 13.10.2022 related to information of CPIO in Human Resource Division [Updated on:13-12-2022]
  3. 603. Notice (DR-04/2021) dated 12th December 2022 regarding document verification for the Post of Assistant Manager & Assistant Manager (IT) [Updated on:13-12-2022]
  4. 604. Notice (DR-04/2021) dated 09th December 2022 related to Declaration of result - Shortlisting of candidates for Document Verification (DV) for the post of Assistant Manager (IT), Assistant Manager (Journalism or Mass Communication or Public Relation) and Assistant Manager (Social Welfare, Psychology, Labour & Social Welfare, Library Science) [Updated on:12-12-2022]
  5. 605. Office Order dated 01st Dec. 2022 related to Notification of Authorised Officer under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 for Northern Region [Updated on:09-12-2022]
  6. 606. Letter dated 08th December 2022 regarding Quarterly Training Calendar (January to March 2023) – Training of Trainers programme under FoSTaC program [Updated on:09-12-2022]
  7. 607. Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding extension of time-period for the compliance of notification F. No. M&MP/Notification (05)/FSSAI-2019 dated 27.12.2022 related to milk logo [Updated on:09-12-2022]
  8. 608. Office Order dated 08th December 2022 regarding appointment of Designated Officer for Indian Railways (South Western Railways) under Section 36 of FSS Act, 2006 [Updated on:08-12-2022]
  9. 609. Letter dated 06th Dec. 2022 regarding Seizure of Food Articles by the Food Safety Officer under Section - 38 of FSS Act, 2006 [Updated on:06-12-2022]
  10. 610. Letter dated 06th Dec. 2022 regarding Seizure of Food Articles by the Food Safety Officer under Section - 38 of FSS Act, 2006 [Updated on:06-12-2022]
  11. 611. Draft Notification of Food Safety and Standards (Labelling & Display) Amendment Regulations, 2022 related to labelling requirements of Non-retail container, minimally processed products, tolerance limit, legible / audible warning statement related to pan masala etc. for inviting comments/suggestions from WTO-TBT Member Countries [Updated on:06-12-2022]
  12. 612. Gazette Notification of the Food Analysts working in FSSAI recognized Food Testing Laboratories [Updated on:05-12-2022]
  13. 613. Draft Notification of Food Safety and Standards (Labelling & Display) Amendment Regulations, 2022 related to labelling requirements of Non-retail container, minimally processed products, tolerance limit, legible / audible warning statement related to pan masala etc. [Updated on:05-12-2022]
  14. 614. Employment Notice 30th Nov. 2022 related to Hiring of Legal Consultant on contract basis [Updated on:01-12-2022]
  15. 615. Office Order dated 30th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Southern Region) [Updated on:30-11-2022]
  16. 616. Office Order dated 30th November 2022 regarding appointment of Designated Officers (DOs) for Central Licensing at Seaport / Airport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1 (1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 [Updated on:30-11-2022]
  17. 617. Office Order dated 29th November 2022 regarding Partial Modification in office order no. 11/2022 dated 18th Jan. 2022 for Trade and International Cooperation Division [Updated on:30-11-2022]
  18. 618. Office Order dated 30th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Southern Region) [Updated on:30-11-2022]
  19. 619. Validity Order dated 28th November 2022 of FSSAI recognised Food Testing Laboratories [Updated on:29-11-2022]
  20. 620. Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated dated 18th October 2022 regarding operationalization of FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food), Regulations, 2022 [FSS (Nutra) Regulations, 2022] [Updated on:28-11-2022]