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  1. 1341. Tender Notice dated 11th December 2020 for providing Four Security Personnel at NFL Extension Centre Sonauli [Updated on:14-12-2020]
  2. 1342. Gazette Notification F. No. 1-94/FSSAI/SP (Labelling)/2014 (pt-2) dated 17.11.2020 on the Food Safety and Standards (Labelling and Display) Regulations, 2020 [Updated on:14-12-2020]
  3. 1343. Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Updated on:14-12-2020]
  4. 1344. Notice dated 10th December 2020 related to List of Candidates to be called for document verification for the Post of Technical Officer [Updated on:10-12-2020]
  5. 1345. Request for Proposal dated 09th December 2020 for setting up and operationalisation of National Food Laboratories [Updated on:09-12-2020]
  6. 1346. Notice related to List of Candidates to be called for document verification for the Post of Junior Assistant Grade-I, Assistant and Central Food Safety Officer and for skill test in case of Personal Assistant (Advt. No. DR-02/2019) [Updated on:09-12-2020]
  7. 1347. Tender Notice dated 04th December 2020 related to Request for Proposal (RFP) for selection of agency for training and assessment of Digital Mitra under Food Safety Mitra scheme [Updated on:07-12-2020]
  8. 1348. Direction under Section 18(2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 07th December 2020 regarding operationalization of certain provisions of draft Food Safety and Standards (Food Product Standards and Food Additive) Amendment Regulations, 2020 [Updated on:07-12-2020]
  9. 1349. Letter dated 04th December 2020 related to Extension of tenure of Hygiene Rating Agencies recognised by FSSAI for verfification of Hygiene Rating of food establishment [Updated on:04-12-2020]
  10. 1350. Order dated 04th December 2020 related to Revised FSSAI Manual of Methods of Analysis of Foods - Mycotoxins [Updated on:04-12-2020]
  11. 1351. Withdraw of Direction dated 23.09.2020 regarding operationalisation of Draft Food Safety and Standards (Prohibition and Restriction on Sales) Amendment Regulations, 2020 with respect to Prohibition of Blending in Mustard Oil [Updated on:04-12-2020]
  12. 1352. Direction under Section 18 (2) read with Section 16 (5) of the Food Safety an Standards Act, 2006 dated 04th December 2020 regarding operationalization of the Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2020 relating to incidental presence of Khesari Gram / Dal [Updated on:04-12-2020]
  13. 1353. Notice dated 04th December 2020 related to List of Candidates to be called for document verification for the Post of Assistant Manager and Assistant Manager (IT) (Advt. No. DR-02/2019) [Updated on:04-12-2020]
  14. 1354. Order dated 03rd December 2020 related to requirement of Non-GM cum GM free certificate accompanied with imported food consignment [Updated on:03-12-2020]
  15. 1355. Press Release dated 03rd December 2020 related to FSSAI reviews the issue raised by CSE regarding adulteration in honey samples [Updated on:03-12-2020]
  16. 1356. Tender dated 27th November 2020 related to FSSAI HQ invites bids from scheduled commercial banks(public/private/small finance) only to quote competitive rate of interest for investment of surplus funds in callable fixed deposit [Updated on:27-11-2020]
  17. 1357. Draft Notification on Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 [Updated on:25-11-2020]
  18. 1358. Draft Notification on Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-TBT Member Countries [Updated on:25-11-2020]
  19. 1359. Draft Notification on Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:25-11-2020]
  20. 1360. Office Order dated 25th November 2020 related to Notification of FSSAIs Designated Officer for Central Licensing in Delhi, Rajasthan, Uttrakhand, Himanchal Pradesh and Haryana under Section 36 of FSS Act, 2006 [Updated on:25-11-2020]