Section 53 in Pharmacy Council of India Regulations, 1952
53.
(1)He shall perform such duties as have been given in the Act and the Regulations. He shall also be responsible for the safety of the property of the Council and the control and management of the office, accounts and correspondence, and shall see that the office staff attend punctually, and generally fulfil all such duties as may be required of him by the Council for the purposes of the Act. He shall attend and take notes of the proceedings of meetings of the Council and Executive Committee and any Committee.(2)The Secretary shall not less than 90 days before the expiration of the term of any existing appointment draw the attention of the President to the approaching vacancy, and the latter shall forthwith report it to the Central Government in order that a new appointment may be made to take effect from the day on which the existing appointment will expire.(3)The Secretary shall also act as the Treasurer of the Council. The security to be furnished by the Treasurer shall be Rs. 1,000. This Security shall be furnished in the form of fidelity bonds.
