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State of Rajasthan - Act

Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968

RAJASTHAN
India

Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968

Rule RULES-RELATING-TO-REGISTRATION-OF-PHARMACISTS-IN-THE-FIRST-REGISTER-UNDER-CHAPTER-IV-OF-THE-SAID-ACT-1968 of 1968

Published on 24 January 1968
Commenced on 24 January 1968
[This is the version of this document from 24 January 1968.]
[Note: The original publication document is not available and this content could not be verified.]

Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968Notification No. F. 2(8)(1) MPH/59, dated 24-01-1968; Published in Rajasthan Gazette Part 4-C, Ordinary dated 28-03-1968In exercise of the powers conferred by section 46(1) of the Pharmacy Act, 1948 (Central Act VIII of 1948), the State Government hereby makes the following rules relating to registration of pharmacists in the First Register under [Chapter IV of the said Act], [Chapter III, IV and V of the Pharmacy Act, 1948 (Act No. VIII of 1948) came into effect in the State of Rajasthan on 1-9-1964 vide Notification. No. F. 2(8)(1) KPH/59/Pt-I, dated 01-09-64, published in Rajasthan Gazette Part IV-C. Extraordinary dated 01-09-1964.] namely:-

1. Interpretation.

- In these rules unless there is anything repugnant in the subject or context:-

(1)"Appellate Authority" means the authority appointed by the State Government under sub-section (4) of section 30;

(2)"Appendix" means the appendix to these rules;

(3)"Section" means a section of the Act;

(4)"the Act" means the Pharmacy Act, 1948 (Central Act VIII of 1948);

(5)"Tribunal" means the Registration Tribunal appointed under the sub-section (1) of section 30.

2. Application for registration and fee in respect thereof.

(1)An application for registration in the First Register shall be made in Forms A, B, C or D given in the Appendix, duly filed in and signed, according as the qualification of the applicant comes under clauses (a), (b), (c) or (d) of section 31.

(2)Every such application for registration shall be accompanied by a fee of Rs. 20/- only.

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.

4. Rejection of application and reasons for such rejection.

- When the Tribunal rejects an application, it shall record the reasons for rejection and shall communicate its decision to the applicant within one month of the order of rejection with the reasons.

5. Preparation of the First Register.

(1)The First Register prepared under section 30 shall be in Form E given in the Appendix and shall be divided into four parts, according as the cases come under clauses (a), (b), (c) and (d) of section 31.

(2)The register prepared by the Registration Tribunal shall be printed and a copy thereof shall be deposited in the office of the Registrar and shall be open to inspection.

(3)The fact of such deposit shall be announced in the Official Gazette and in such newspaper or newspapers, as the Tribunal may direct, and the date on which the announcement is made in the Official Gazette, shall be deemed to be the date of the publication of the register.

(4)Every person shall be entitled to be supplied with a printed copy of the register on application made in t his behalf to the Registrar and on payment of fee a of Rs. 3/-and the necessary postal charges, if the copy is required to be sent by post.

6. Appeal.

(1)An appeal under sub-section (4) of section 30, shall be made in writing in the form of a memorandum and may be sent either to the Appellate Authority direct or to such officer, as may be authorised by the appellate Authority to receive such appeal. The memorandum of appeal shall be accompanied by a copy of the order of the Tribunal, and shall state the grounds on which that order is objected to.

(2)A memorandum of appeal received under sub-rule (1) shall be referred to the Registrar for a report thereon; & the Registrar shall on receipt of the memorandum, make a report thereon to the Appellate Authority and furnish such other particulars about the case, as may be called for by the Appellate Authority.

(3)The Appellate Authority shall inform the appellant of the date on which the appeal will be considered, and may require him to produce such further evidence, as may be necessary for the proper disposal of the appeal. The appellant shall also be allowed, if he so chooses to represent his case before the Appellate Authority, either by himself or by his lawyer.

7. Certificate of Registration.

- On the registration of a pension in the First Register, the Registrar shall issue to person a certificate in Form F in the Appendix.AppendixForm A[See rule 2]Application for First Registration by a person with qualifications mentioned in clause (a) of section 31 of the Pharmacy Act, 1948.(Central Act VIII of 1948)ToThe Registrar,Pharmacists, Registration Tribunal,Sir,I beg to apply for registration of my name in the First Register under Pharmacy Act, 1948 (Central Act VIII of 1948).Particulars about myself are furnished below:-

1. Name in full.............................

2. (a) Age with date of birth...............

(b)Place of birth......................

3. Father's Name...........................

4. Nationality..............................

5. Whether of Indian domicile...............

6. Residential address......................

7. Professional address, i.e. the place where engaged in practice as Pharmacist ........................

8. Employment, if any

9. Particulars of qualification (i.e. degree, diploma or certificate) with the name of the authority from which and the year in which obtained......................................................

I..................................(applicant) hereby declare that the statements made above are correct. I further declare that I shall maintain the dignity and ethical standard of the profession in my practice as a pharmacist.I undertake that I shall intimate to the Registrar any change of my address or place of practice.The degree, diploma or certificate of my qualification is submitted herewith. It may be returned as soon as done with.The prescribed fee of Rs.................is sent herewith.Address:Date:Signature of applicantForm B[See rule 2]Application for First Registration by a person with qualification mentioned in clause (b) of section 31 of the Pharmacy Act, 1948(Central Act VIII of 1948)ToThe Registrar,Pharmacists Registration Tribunal.Sir,I beg to apply for registration of any name in the First Register under the Pharmacy Act, 1948 (Central Act VIII of 1948).Particulars about myself are furnished below:-

1. Name of full................................

2. (a) Age with date of birth..................

(b)Place of birth..........................

3. Father's name.....................

4. Nationality.......................

5. Whether of Indian domicile........................

6. Residential address....................

7. Professional address, i.e. the place where engaged in practice as Pharmacist .......................

8. Employment, if any.....................

9. Particulars of the degree, with year and name of the University from which obtained....,..................

10. Particulars of employment in a hospital, dispensary or other place in the compounding of drugs:-

Name of the Hospital/Dispensary or other placewith its address.	Period of employment	Nature of the work in which employed	Remuneration or pay received
1.
2.
3.

DeclarationI .....................(applicant) hereby declare that the statements made above are correct. I further declare that I shall maintain the dignity and ethical standard of the profession in my practice as a Pharmacist.I undertake that I shall intimate to the Registrar any change of my address or place of practice.I enclose herewith the following certificate from my employers and the registered medical practitioner employed in or attached to the establishment of my employers in proof of the statement made in paragraph 10.The prescribed fee of Rs is sent herewith.Address............Date.................Signature of applicant.Form C[See rule 2]Application for First Registration by a person with qualification mentioned in clause (c) of section 31 of the Pharmacy Act, 1948(Central Act VIII of 1948)ToThe Registrar,Pharmacists Registration TribunalSir,I beg to apply for registration of my name in the First Register under the Pharmacy Act, 1948 (Central Act VIII of 1948).Particulars about myself are furnished below:-

1. Name in full................

2. (a) Age with date of birth.............

(b)Place of birth..........

3. Father's name...............

4. Nationality..............

5. Whether of Indian domicile....................

6. Residential address.................

7. Professional address, i.e. the place where engaged in practice as a Pharmacist......................

8. Employment, if any..................

9. (a) Date of passing the Compounder's Examination, if any, of a State Medical Faculty................

(b)Date of registration (if so registered) as a Compounder by any State Medical Faculty with registration number and the qualification on which registered......................

DeclarationI.......................(applicant) hereby declare that the statements made above are correct. I further declare that I shall maintain the dignity and ethical standard of the profession in my practice as a Pharmacist.I undertake that I shall intimate to the Registrar any change of my address or place of practice.I enclose herewith the pass or registration certificate obtained from the State Medical Faculty.The prescribed fee of Rs. ..........is sent herewith.Address...............Date....................Signature of applicant.Form D[See rule 2]Application for First Registration by a person with qualification mentioned in clause (d) of section 31 of the Pharmacy Act, 1948(Central Act VIII of 1948)ToThe Registrar,Pharmacists Registration Tribunal,Sir,I beg to apply for registration of my name in the First Register under the Pharmacy Act, 1948 (Central Act VIII of 1948).Particulars about myself are furnished below:-

1. Name in full.................

2. (a) Age with date of birth..............

(b)Place of birth.............

3. Father's name................

4. Nationality..................

5. Whether of Indian domicile....................

6. Residential address.................

7. Professional address, i.e. the place where engaged in practice as Pharmacist.....................

8. Employment, if any.............

9. Particulars of employment in a hospital, dispensary or other place in the compounding of drugs:-

Name of the Hospital/Dispensary or other placewith its address.	Period of employment	Nature of the work in which employed	Remuneration or pay received
1.
2.
3.

DeclarationI...................(applicant) hereby declare that the statements made above are correct. I further declare that I shall maintain the dignity and ethical standard of the profession in my practice as a Pharmacist.I undertake that I shall intimate to the Registrar any change of my address or place of practice.I enclose herewith the following certificate from my employers and the registered medical practitioner employed in or attached to the establishment of my employers in proof of the statement made in paragraph 9.The prescribed fee of Rs..........................is sent herewith.Address......Date......Signature of applicant.Form E[See rule 5(1)]Register under section 30 of the Pharmacy Act, 1948(Central Act VIII of 1948)[To be prepared in four parts for persons qualified under clauses (a), (b), (c), (d) of section 31]Form of Registered Pharmacists

1. Serial No.

2. Name in full.

3. Father's Name.

4. Date of Birth.

5. Nationality.

6. Residential Address.

7. Date of first admission into the register.

8. Qualification for registration.

9. Date of degree or diploma in Pharmacy.

10. Professional address.

11. Employment, if any.

12. Date of renewal of registration.

13. Remarks (Notes "removal" or "restoration") of name with dates.

Form F[See rule 7]Certificate of First Registration under section 30 of the Pharmacy Act, 1948(Central Act VIII of 1948)This is to certify that the person named below has been registered as a Pharmacist in the First Register prepared under section 30 of the Pharmacy Act, 1948 (Central Act VIII of 1948).NameQualification Registered numberThis certificate shall remain in force tillRegistrar,Rajasthan Pharmacists Registration Tribunal.

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