Section 15(2) in The Jammu and Kashmir Pharmacy Act, 2011
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the management of the property of the Council and the maintenance and audit of its account;(b)the manner in which elections under this Chapter, shall be conducted;(c)the summoning and holding of meetings of the Council, the times and places at which such meetings shall be held, the conduct of business there at and the number of members necessary to constitute a quorum;(d)the functions of the Executive Committee, the summoning and holding meetings there of, the times and places at which such meetings shall be held, and the number of members necessary to constitute a quorm;(e)the qualifications, the term of office and the powers and duties of the Secretary, and other officers and servants of the Council including the amount and nature of the security to be furnished by the treasurer.
