Section 51(2) in Pharmacy Council of India Regulations, 1952
(2)A resolution passed by a committee appointed by the Council shall be embodied in a report prepared by the Secretary or by the Chairman at the latter's discretion, and, when signed by the members of the committee, shall, with any notes of dissent, be presented to the Council at its next meeting subject to the provisions of the Regulations regarding notice.[51-A. [Inserted by S.O. 3692, dated 27.11.1962]A member of the Council elected at its representative to any other body shall be deemed to have vacated his seat if he ceases to be a member of the Pharmacy Council.]
