Section 11 in The Jammu and Kashmir Pharmacy Act, 2011
11. Approved courses of study and examination.
(1)Any authority which conducts a course of study for pharmacists may apply to the Council for approval of the course, and the Council, if satisfied, after such enquiry as it thinks fit to make, that the said course of study is in conformity with the Education Regulations, shall declare the said course of study to be an approved course of study for the purpose of admission to an approved examination for pharmacists.(2)Any authority which holds an examination in pharmacy may apply to the Council for approved of the examination, and the Council, if satisfied, after such enquiry as it thinks fit to make, that the said examination is in conformity with the Education Regulations shall declare the said examination to be an approved examination for the purpose of qualifying for registration as a pharmacist under this Act.(3)Every authority which conducts an approved course of study or holds an approved examination shall furnish such information as the Council may, from time to time, require as to the course of study and training and examination to be undergone, as to the ages at which such courses of study and examination are required to be undergone and generally as to the requisites for such courses of study and examination.(4)Notwithstanding-anything contained hereinabove the Council, if it is satisfied that any qualification in pharmacy granted by an authority outside the State affords a sufficient guarantee of the requisite skill and knowledge, may declare such qualification to be an approved qualification for the purpose of qualifying for registration under this Act, and may, for reasons appearing to it sufficient, at any time declare that such qualification shall be deemed to be approved only when granted before or after a specified date.
