Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in Pharmacy Council of India Regulations, 1952

(2)The Secretary shall not less than 90 days before the expiration of the term of any existing appointment draw the attention of the President to the approaching vacancy, and the latter shall forthwith report it to the Central Government in order that a new appointment may be made to take effect from the day on which the existing appointment will expire.