Section 15(3) in The Jammu and Kashmir Pharmacy Act, 2011
(3)Until, regulations are made by the Council under this section, the President may, with the previous sanction of the Government, make such regulations under this section including those to provide for the manner in which the first elections to the Council shall be conducted, as may be necessary for carrying into effect the provision of this Chapter, and any regulations so made may be altered or rescinded by the Council in exercise of its powers under this section.Chapter-III Registration of Pharmacists
