Section 107 in The State Pharmacy Council Rules, 1951
107.
Any person whose name has been removed from the Register by the direction of the Council under section 36 but who still possesses a qualification entitling him to be registered under the Act, may make an application to the Council for the re-entry of his name in the Register and the following procedure shall be followed in the case of every such application :-(1)The application shall be in writing addressed to the Council and signed by the applicant and shall state the grounds on which the application is made.(2)The application shall be accompanied by :-(a)a declaration made by the applicant setting forth the facts of the case and stating that he is the person originally registered, and(b)by one of the following documents :-(i)Applicant's Diploma,(ii)His certificate of registration in original if the same has not been already returned by him in accordance with the provisions of Section 36(5) of the Pharmacy Act, 1948,(iii)A certificate in the Form M from two Pharmacists registered under the Act as to his identity.(3)The statement in the application shall also be verified by certificates in writing to be given by two Pharmacists registered under the Act who are resident in the neighbourhood of the place where the applicant has been residing since the removal of his name and they shall testify to this present good character.(4)Before the application is considered by the Council the Registrar shall notify the same to the licensing Bodies whose qualifications were held by the applicant at the time of his name was removed and shall further by letter addressed to the person or body (if any) on whose complaint the applicant's name was removed, given notice of the application and of the time when the Council intends to consider the same.(5)The Council shall consider the application and may, if it thinks fit, adjourn the consideration of it to a future date or require further evidence or explanation from the applicant.(6)The application and the certificates referred in sub-rule (3) shall be in Forms N and O in the Appendix with such variations as circumstances may require. Printed Forms shall be kept by the Registrar who shall supply them to intending applicant.
