Section 103 in The State Pharmacy Council Rules, 1951
103.
The Registrar shall within one month after any names have been removed from the Pharmacy Register by order of the Executive Committee under section 36 of the Act send to the Bodies concerned a list of all such names and shall call the attention of each Licensing Body to the following Rule of the Executive Committee :-"The Executive Committee recommends that no person whose name has been once removed from and has not been restored to the Pharmacy Register shall without previous reference to the Executive Committee be admitted to examination for any new qualification which is registerable in the Pharmacists Register."
