Section 102 in The State Pharmacy Council Rules, 1951
102.
The Registrar shall upon the removal of any name from the Register pursuant to the provisions of the preceding clauses or of Section 36 of the Act, forthwith send notice of such removal to the Pharmacist and such notice shall be sent by a Registered letter addressed to the last known address or to the registered address of the Pharmacist. The Registrar shall also send forthwith intimation of any such removal to the Licensing Authority under the Drugs Act of the State and also to the Dean or Secretary or other proper officer of any Body or Bodies from which the Pharmacist has received his qualification or qualifications :-A person whose name has been removed from the Register under the provisions of these rules shall forthwith surrender his certificate of registration to the Registrar and the names so removed shall be published in official Gazette.
