Section 84 in The State Pharmacy Council Rules, 1951
84.
Every person registered under the Act who has been found after inquiry by the Executive Committee to have been guilty of improper conduct which when regard is had to such person's profession or calling is improper shall be liable to one of the following penalties :-(a)caution or reprimand or a reprimand and caution,(b)suspension for a specified period from practising or performing acts pertaining to Pharmacy, or(c)erasure of his name from the Register.
