30. The functions of the Executive Committee shall, besides any particular matter that may be referred to it by the State Council or by the President, shall be follows:-
(1)General superintendence of the office of the State Council and in particular, making recommendations to the State Council regarding the staff (Section 26 of the Act) and the preparation of the annual budget.(2)Complying with the requisitions that may be made by the State Government under the Act;(3)Making necessary enquiries and reporting to the State Council in cases of appeal under sub-section (3) of Section 33 of the Act;(4)Dealing with cases of complaint or information requiring consideration whether the name of a registered pharmacist should be removed from the register or other disciplinary action taken (Section 36 of the Act);(5)Examining applications for restoration of name to register (Section 37 of the Act) and report to the State Council;(6)Considering cases requiring prosecution and taking action for lodging complaint when necessary "(Sections 41 and 43 of the Act); and(7)Bringing to the notice of the State Government cases that may require prosecution under sub-section (3) of Section 42 of the Act.(7)Bringing to the notice of the State Government cases that may require prosecution under sub-section (3) of Section 42 of the Act.Explanation.-In this Rule , the expression "the Act" means the Pharmacy Act, 1948.
