21. Composition of Joint State Councils .-(1) A Joint State Council shall consist of the following members, namely:-
(a)such number of members, being not less than three and not more than five as the agreement shall provide elected from amongst themselves by the registered pharmacists of each of the participating States;(b)such number of members, being not less than two and not more than four as the agreement shall provide, nominated by each participating State Government;(c)one member elected from amongst themselves by the members of each Medical Council or the Council of Medical Registration of each participating State, as the case may be;(d)the Chief Administrative Medical Officer of each participating State, ex officio , or if he is unable to attend any meeting, a person authorised by him in writing to do so;(dd)[ the Officer-in-charge of drugs control organisation of each participating State under the ][Drugs and Cosmetics Act, 1940] [[ Substituted by Act 70 of 1976, Section 14, for " Drugs Act, 1940" (w.e.f.1.9.1976).]][, ex officio,or if he is unable to attend any meeting, a person authorised by him in writing to do so;] [ Inserted by Act 24 of 1959, Section 8 (w.e.f. 1.5.1960).](e)the Government Analyst under the [Drugs and Cosmetics Act, 1940] [[Substituted by Act 70 of 1976, Section 14, for " Drugs Act, 1940" (w.e.f.1.9.1976). ]], of each participating State, ex officio , or where there is more than one in any such State, such one as the State Government may appoint in this behalf.(2)The agreement may provide that within the limits specified in clauses (a) and (b) of sub-section (1), the number of members to be elected or nominated under those clauses may or may not be the same in respect of each participating State.(3)Of the members nominated by each State Government under clause (b) of sub-section (1), [more than half] [ Substituted by Act 70 of 1976, Section 14, for " at least half" (w.e.f. 1.9.1976).] shall be persons possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or [registered pharmacists] [ Substituted by Act 70 of 1976, Section 14, for " members of the pharmaceutical profession" (w.e.f. 1.9.1976).].
