(1)An application for restoration of name under the proviso to sub section (2) of Section 34 of the Pharmacy Act, 1948 shall be accompanied by the original registration certificate and the fee prescribed therefor in Rule 47.(2)On fulfilment of the above requirement the Registrar shall restore the name in the register and give the applicant a certificate in Form D (2) appended to these Rules.(3)A statement of the names of the persons so restored to the Register during a month shall be submitted by the Registrar to the Executive Committee at its next meeting for confirmation.
