Section 86 in The State Pharmacy Council Rules, 1951
86.
Whenever information reaches the Office of the Council that a Pharmacist has been convicted of a cognizable offence or has been under the censure of any judicial or other competent authority in relation to his professional character or has been guilty of conduct with prima facie constitutes infamous conduct in a professional respect the Registrar shall make an abstract of information and shall submit the same to the President.
