Pharmacy Act, 1948

21. Composition of Join State councils

(1) A Join State Council shall consist of the following members, namely :-

(a) such number of members, being not less that three and not more than five as the agreement shall provide elected from amongst themselves by the registered pharmacists of each of the participating States;

(b) such number of members, being not less than two and not more than four as the agreement shall provide, nomination by each participating State Government ;

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

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

⁴³ [(dd) the officer-in-charge of drugs control organization of each participating State under the ⁴⁴[Drugs and Cosmetics Act, 1940], ex officio, or if he is unable to attend any meeting, a person authorized by him in writing to do so;]

(e) the Government Analyst under the ⁴⁴[Drugs and Cosmetics Act, 1940], of each participating State, ex officio, or where there is more than one in any such State, such one as the State Government may appoint in this behalf.

(2) The agreement may provide that within the limits specified in clauses (a) and (b) of sub-section (1), the number of members to be elected or nominated under those clauses may or may not be the same in respect of each participating State.

(3) Of the members nominated by each State Government under clause (b) of sub-section (1), ⁴⁵[more than half] shall be persons possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or ⁴⁶[registered pharmacists].

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