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  1. 81. Addition of Food Products under High Risk Food Categories subsequent to the omission of mandatory BIS Certification [Updated on:29-11-2024]
  2. 82. Appointment of Designated Officers (DOs) for Central licensing at Seaport / Airport /Landport 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:25-11-2024]
  3. 83. Selection for the post of Administrative Officer on deputation on foreign service terms basis against Circular No. DEP-03/2023 [Updated on:21-11-2024]
  4. 84. Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel [Updated on:18-11-2024]
  5. 85. Mandatory PAN compliance for FSSAI License/Registration [Updated on:13-11-2024]
  6. 86. GeM Bid No. GEM/2024/B/5587181, to hire Training Partner for 1 Laks Food Handlers at ERO, Kolkata [Updated on:12-11-2024]
  7. 87. Processing of review applications of rejected imported food Consignments [Updated on:12-11-2024]
  8. 88. Gazette Notification of amendment in The Food Safety and Standards Rules, 2011 [Updated on:12-11-2024]
  9. 89. FSSAI Reinforces Food Safety Compliance amongst E-commerce Food Business Operators (FBOs) [Updated on:12-11-2024]
  10. 90. Testing of prohibited substances declared by World Anti-Doping Agency (WADA) for ‘Food for Sportsperson’ under FSSAI license [Updated on:11-11-2024]
  11. 91. Hon’ble Supreme Court Order dated 07/05/2024 passes in WPC No. 645 of 2022-Indian Medical Association(IMA) & Anr. Vs. Union of India & Ors. aimed at curbing misleading advertisement and protecting consumer interest [Updated on:11-11-2024]
  12. 92. FSSAI 45th CAC Meeting Highlights Importance of Enhanced Food Safety for Tourist Destinations in light of Tourist Season [Updated on:08-11-2024]
  13. 93. Notification of Authorised Officers (ICD-Raipur and SEZ-MEPZ Chennai) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 [Updated on:07-11-2024]
  14. 94. Food Safety and Standards (Food Products Standards and Food Additives) First Amendment Regulations, 2024 relating to Peanut butter, FRK, Oligofructose etc. [Updated on:25-10-2024]
  15. 95. File No.: HR-14015/1/2021-HR-FSSAI/2390 - Office Order No. 315/2024 [Updated on:25-10-2024]
  16. 96. Appointment of Designated Officers (DOs) for Central licensing at Seaport / Airport /Landport 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:25-10-2024]
  17. 97. Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Updated on:24-10-2024]
  18. 98. Food Safety and Standards (Contaminants, toxins and Residues) First Amendment Regulations, 2024 relating to tolerance limit of antibiotics and crop contaminants [Updated on:22-10-2024]
  19. 99. Food Safety and Standards (Prohibition and Restrictions on Sales) first Amendment Regulations, 2024 relating to omission of the provision for mandatory BIS/Agmark certification [Updated on:22-10-2024]
  20. 100. File No.: HR-14015/1/2021-HR-FSSAI-Part(1)/2338 - Office Order No. 311/2024 [Updated on:22-10-2024]