Section 107(4) in The State Pharmacy Council Rules, 1951
(4)Before the application is considered by the Council the Registrar shall notify the same to the licensing Bodies whose qualifications were held by the applicant at the time of his name was removed and shall further by letter addressed to the person or body (if any) on whose complaint the applicant's name was removed, given notice of the application and of the time when the Council intends to consider the same.
