Pharmacy Act, 1948

19. Constitution and composition of State Council

Except where a Join State Council is constituted in accordance with an agreement made under section 20, the State Government shall constitute a State Council consisting of the following members, namely :-

(a) six members, elected form among themselves by registered pharmacists of the State ;

(b) five members, of whom at least ³⁸[three] shall be persons possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or ³⁹[registered pharmacists], nominated by the State Government ;

(c) one member elected from amongst themselves by the members of each Medical Council or the Council of Medical Registration of the State, as the case may be;

(d) the chief administrative medical officer of the state ex officio or if he is unable to attend any meeting, a person authorized by him in writing to do so;

⁴⁰ [(dd) the officer-in-charge of drugs control organization of the State under the ⁴¹[Drugs and Cosmetics Act, 1940], ex officio or if he unable to attend any meeting, a person authorized by him in writing to do so;]

(e) the Government Analyst under the ⁴¹[Drugs and Cosmetics Act, 1940], ex officio, or where there is more than one, such one as the State Government may appoint in this behalf :

Provided that where an agreement is made under clause (b) of sub-section (1) of section 20, the agreement may provide that the State Council to serve the needs of the other participating States also shall be augmented by not more than two members, of whom at least one shall at all times be a person possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or a ⁴²[registered pharmacist], nominated by the Government of each of the said other participating States, and where the agreement so provides, the composition of the State Council shall be deemed to be augmented accordingly.

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