Pharmacy Act, 1948

46. Power to make rules

(1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of Chapters, III, IV, and V.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for-

(a) the management of the property of the State Council, and the maintenance and audit of its accounts;

(b) the manner in which elections under Chapter III shall be conducted;

(c) the summoning and holding of meeting of the State Council, the times and places at which such meetings shall be held, the conduct of business thereat and the number of members necessary  to form a quorum ;

(d) the power and duties of the President and Vice-President of the State Council ;

(e) the constitution and functions of the Executive Committee, the summoning and holding of meetings thereof, the times and places at which such meetings shall be held, and the number of members necessary to constitute a quorum ;

(f) the qualifications, the term of office and the powers and duties of the Registrar and other officers and servants of the State Council, including the amount and nature of the security to be given by the Treasurer ;

⁷⁰ [(ff) the qualifications powers and duties of an Inspector;]

(g) the particulars to be stated, and the proof of qualifications to be given, in applications for registration under Chapter IV;

(h) the conditions for registration under sub-section (1) of section 32;

(i) fees payable under Chapter IV and the charge for supplying copes of the register;

(j) the form of certificates of registration ⁷¹[***]

(k) the maintenance of a register;

⁷² [(kk) the conduct of pharmacists and their duties in relation to medical practitioners, the public and the profession of pharmacy;]

(l) any other matter which is to be or may be prescribed under Chapters III, IV and V except sub-section (1), (2), (3) and (4) of section 45.

⁷³ [(3) Every rule made by the State Government under this section shall be laid as soon as may be after it is made, before the State Legislature.]

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