Section 79 in The State Pharmacy Council Rules, 1951
79.
(1)The Council may erase from the Register the name of any person who -(a)has requested that his name be removed from the Register in which case such person may be required to file a declaration that no disciplinary or criminal proceedings are being or likely to be taken against him.or(b)has failed within a period to be determined by the Council to furnish to the Registrar with such information as the Council may require.(2)The Council may erase from the Register the name of any person whose name before or after the commencement of the Act has been removed from the roll, register or record of any University, Hospital, Society or other body from which that person received the degree, diploma or certificate in respect of the holding whereof he was registered and any registration certificate issued to such person shall be deemed to be cancelled as from the date of such erasure.The Registrar shall bring such application before the next meeting of the Council or Executive Committee who will consider the application and any objections thereto, and the President may put from the Chair the Question :-Whether the Registrar shall erase the name (the applicant's name) from the Pharmacy Register.
