Section 96 in The State Pharmacy Council Rules, 1951
96.
Where there is no complaint or no complainant appears the following will be the order of procedure :-(1)The Registrar will read to the Executive Committee the notice of inquiry addressed to the Pharmacist and will state the facts of the case and produce before the Executive Committee ________ the evidence by which it is supported.(2)The Pharmacist will then be invited to state his case by himself or by his legal Representatives and to produce his proofs in support of it. He may address the Executive Committee either before or at the conclusion of his proofs but only once.(3)The Solicitor to the Executive Committee may be heard in reply if the Executive Committee so desires.
