(3)Of the members nominated by each State Government under clause (b) of sub-section (1), [more than half] [ Substituted by Act 70 of 1976, Section 14, for " at least half" (w.e.f. 1.9.1976).] shall be persons possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or [registered pharmacists] [ Substituted by Act 70 of 1976, Section 14, for " members of the pharmaceutical profession" (w.e.f. 1.9.1976).].
