Section 17 in The Jammu and Kashmir Pharmacy Act, 2011
17. Preparation of first register.
(1)For the purpose of preparing the first register the Government shall, by notification in the Government Gazette, constitute a Registration Tribunal consisting of three persons, and shall also appoint a Registrar who shall act as Secretary of the Registration Tribunal.[(1-A) For the purposes of completion of the first register in accordance with the provisions of the Act, which have not been taken care of under sub-section (i), the Government shall by a notification in the Government Gazette constitute a Second Registration Tribunal consisting of three persons, and shall also appoint a Registrar who shall act as Secretary of the Registration Tribunal for complication of the first register of pharmacists and bring such register up to date in the State.] [Sub-section (1-A) inserted by Act XVIII of 1985, section 2.](2)The Government shall, by the same or a like notification appoint a date on or before which applications for registration, which shall be accompanied by [a fee of rupees fifty] [Sub-section (1-A) inserted by Act XVIII of 1985, section 2.] shall be made to the Registration Tribunal.(3)The Registration Tribunal shall examine every application received on or before the appointed date, and if it is satisfied that the applicant is qualified for registration under section 18, shall direct the entry of the name of the applicant on the register.(4)The first register so prepared shall thereafter be published in such manner as the Government may direct and any person aggrieved by a decision of the Registration Tribunal expressed or implied in the register as so published may, within sixty days from the date of such publication, appeal to an authority appointed by the Government in this behalf by notification in the Government Gazette.(5)The President shall amend the register in accordance with the decisions of the authority appointed under sub-section (4) and shall thereupon issue to every person whose name is entered in the register a certificate of registration in the prescribed from.(6)Upon the constitution of the Council, the register shall be given into its custody and the Government may direct that all or any specified part of the application fees for registration in the first register shall be paid to the credit of the Council.
