Section 32(2) in The Jammu and Kashmir Pharmacy Act, 2011
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the qualification, the term of office and the powers and duties of the President and the Vice-President;(b)the particulars to be stated, and the proof of qualifications to be given in applications for registration under Chapter III;(c)the conditions for registration under sub-section (1) of section 19;(d)fees payable under Chapter III and the charge for supplying copies of the register;(e)the form of certificates or registration and the manner of endorsement of renewals thereof;(f)the maintenance of a register;(g)any other matter which is to be or may be prescribed under Chapters III and IV except IV except sub-section (1), (2), (3) and (4) of section 31.
