3. Constitution and composition of Central Council .-The Central Government shall, as soon as may be, constitute a Central Council consisting of the following members, namely:-
(a)six members, among whom there shall be at least one teacher of each of the subjects, pharmaceutical chemistry, pharmacy, pharmacology and pharmacognosy elected by the [University Grants Commission] from among persons on the teaching staff of an Indian University or a college affiliated thereto which grants a degree or diploma in pharmacy;(b)six members, of whom at least [four] [ Substituted by Act 70 of 1976, Section 3, for " three" (w.e.f.1.9.1976).] shall be persons, possessing a degree or diploma in, and practising pharmacy or pharmaceutical chemistry, nominated by the Central Government;(c)one member elected from amongst themselves by the members of the Medical Council of India;(d)the Director General, Health Services, ex officio or if he is unable to attend any meeting, a person authorised by him in writing to do so;(dd)[ The Drugs Controller, India, ex officio or if he is unable to attend any meeting, a person authorised by him in writing to do so;] [ Inserted by Act 24 of 1959, Section 4.](e)the Director of the Central Drugs Laboratory, ex officio ;(f)[ a representative of the University Grants Commission and a representative of the All India Council for Technical Education;] [ Substituted by Act 70 of 1976, Section 3, for Clause (f) (w.e.f. 1.9.1976).](g)one member to represent each [* * *] [ Certain words omitted by the Adaptation of Laws (No. 3) Order, 1956.] State elected [from amongst themselves by the members of each State Council who shall be a registered pharmacist;] [ Inserted by Act 70 of 1976, Section 3 (w.e.f. 1.9.1976).](h)one member to represent each [* * *] [Certain words omitted by the Adaptation of Laws (No. 3) Order, 1956. ] State nominated by [the] [ Substituted by the Adaptation of Laws (No. 3) Order, 1956, for " each such" .] State Government, who shall be [* * *] [ The words " either a registered medical practitioner or" omitted by Act 70 of 1976, Section 3 (w.e.f. 1.9.1976).] a registered pharmacist:[Provided that for five years from the date on which the Pharmacy (Amendment) Act, 1976, comes into force the Government of each Union territory shall, instead of electing a member under clause (g), nominate one member, being a person eligible for registration under section 31, to represent that territory.] [ Substituted by Act 70 of 1976, Section 3, for the proviso (w.e.f. 1.9.1976).][* * *] [ Explanation omitted by Act 70 of 1976, Section 3 (w.e.f. 1.9.1976).]
