Section 97(2) in The State Pharmacy Council Rules, 1951
(2)In the case of a Pharmacist charged with infamous conduct in a professional respect :-(a)"That the Executive Committee do now proceed to decide the facts alleged against _________________ in the notice of inquiry have been proved or have not been proved."If this Resolution is not carried the further hearing of the case will stand adjourned till the next or some other future session of the Executive Committee as the Executive Committee shall direct and the hearing thereof will be taken at such next future session as an adjourned case.If the Resolution is carried, the Executive Committee shall be called upon by the President to vote on the following Resolution to be put from the Chair.(b)"That the fact or the following facts (specifying them) alleged against _________________ in the notice of inquiry have been proved to the satisfaction of the Executive Committee."If this Resolution is carried the Executive Committee may either proceed to judge whether on the facts proved the accused Pharmacist has been guilty if infamous conduct in a professional respect and to direct the Registrar to erase his name from the Pharmacists' Register or may postpone its judgment and adjourn the case until the next or some other future session.
