Section 3 in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
3. Proof of qualifications.
(1)Every applicant shall produce before the Tribunal satisfactory proof of the qualifications on which he applies, and in particular-(i)in cases under clause (a) of section 31, the degree, diploma or qualification obtained;(ii)in cases under clause (b) of section 31, the degree be obtained from an Indian University and the several certificates regarding his employment in the compounding of drugs as specified in Form B;(iii)has passed an examination recognised as adequate by the State Government for compounders or dispensaries, or(iv)in cases under clause (d) of section 31, the several certificates regarding his employment in the compounding of drugs as specified in Form D.(2)Notwithstanding anything contained in the foregoing clauses of sub-rule (1), the Tribunal may require any applicant to appear personally before it or to produce further evidence when it considers such personnels' appearance or further evidence to be necessary.(3)(a)in cases under clauses (b) or (d) of section 31, the applicant shall satisfy the Tribunal with necessary proof as to the status of the hospital, dispensary or other place where he has been engaged, the volume of dispensing work in such hospital, dispensary or other place, and the adequacy of the manner in which the applicant has been engaged in the compounding of drugs. Engagement in the compounding of drugs at an age below 16 years shall not be recognised;(b)for the above purposes, the Tribunal may also refer any case to the Director of Medical & Health Services, Rajasthan or District Medical and Health Officer or the administrative head of the local municipality or district board or the District Magistrate for verification or any other authority deemed appropriate by it.
