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Union of India - Section

Section 52 in Pharmacy Council of India Regulations, 1952

52.

(a)The Secretary shall be a graduate in Pharmacy or of Science of a recognised University and shall have adequate administrative experience, preference being given to a graduate in Pharmacy.
(b)The term of office of the Secretary shall be five years. On appointment he shall be on probation for a year. He will be eligible for reappointment at the end of five years and will normally retire on attaining the age of superannuation prescribed by Government for their servants, unless determined otherwise by the Council. The service of the Secretary may be terminated by a three months' notice on either side.
(c)The Council may, by a simple majority vote at any of its ordinary meetings, add to or alter the qualification and the term of office of the post of Secretary.
(d)The President is authorised to accept on behalf of the Council the resignation of the Secretary on such notice being given. The matter shall be brought to the notice of the Council either by circulation or at the next meeting.