Section 122DD(7) in The Drugs and Cosmetics Rules, 1945
(7)The registration, unless it is suspended or canceled, shall be valid for a period of three years from the date of issue:Provided that if the application for re-registration is received by the Licensing Authority within three months before the expiry, the registration shall continue to be in force until orders are passed by the said authority:Provided further that the Licensing Authority shall be informed in writing in case of any change in the membership or the constitution of the Ethics Committee takes place.
