Section 10 in The Jammu and Kashmir Pharmacy Act, 2011
10. Education Regulations.
(1)Subject to the provisions of this section, the Council may, subject to the approval of the Government, make regulations to be called the Education Regulations prescribing the minimum standard of education required for qualification as a pharmacist.(2)In particular and without prejudice to the generality of the foregoing power, the Education Regulations may prescribe-(a)the nature and period of study, and of practical training to be undertaken before admission to an examination;(b)the equipment and facilities to be provided for students undergoing approved courses of study;(c)the subjects of examination and the standards therein to be attained;(d)any other conditions of admission to examinations.(3)The Education Regulations shall be published in the Government Gazette, and in such other manner as the Council may direct and shall thereupon take effect.(4)The Executive Committee shall, from time to time, report to the Council on the efficacy of the Education Regulations and may recommend to the Council such amendments thereof as it may think fit.
