Section 31(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)Whenever it appears to the Government that the Council is not complying with any of the provisions of this Act, the Government may appoint a Commission of Enquiry consisting of three persons two of whom shall be appointed by Government one being the Judge of a High Court, and one by the Council; and refer to the matters on which the enquiry is to be made.
