Section 8(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)The Council may appoint a Secretary who may also, if so decided by the Council, act as treasurer:Provided that for the first four year [from the date of the constitution of first Council after the commencement of the Jammu and Kashmir Pharmacy (Amendment) Act, 1968] [Substituted by Act VIII of 1968 for 'from the first constitution of the Council'.], the Secretary shall be a person appointed by the Government, who shall hold office during the pleasure of the Government.
