Section 12(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)Where the Executive Committee reports to the Council, that an approval course of study or an approved examination does not continue to be in conformity with the Education Regulations, the Council shall give notice to the authority concerned of its intention to take into consideration the question of withdrawing the declaration of approval accorded to the course of study or examination, as the case may be, and the said authority shall, within three months from the receipt of such notice, forward to the Council such representation in the matter as it may wish to make.
