Section 3 in The Jammu and Kashmir Pharmacy Act, 2011
3. [ Constitution and composition of Council. - The Government shall, as soon as may be, constitute a constitute a Council consisting of the following members, namely
(a)[ "Controller, Drugs and Food Control Organisation, Jammu and Kashmir;(b)Deputy Controller, drugs and Food Control Organisation, Jammu;(c)Deputy Controller, Drugs and Food Control Organisation, Kashmir.](d)Two registered medical practitioners, one each to be elected from amongst the Registered Medical Practitioners, from Jammu Province and Kashmir Province;(e)Two registered pharmacists, one each to be elected from amongst the Registered Pharmacists from Jammu Province and Kashmir province;(f)Drug Analt;(g)Assistant Drug Controller;(h)Two physician Specialists, one each from S.M.H.S. Hospital, Srinagar and S.M.G.S. Hospital, Jammu to be nominated by the Government:Provided that in the case of first Council constituted after the commencement of the Jammu and Kashmir Pharmacy (Amendment) Act, 1968, the members to be elected shall be nominated by the Government.] [Section 3 substituted by Act III of 1968 for (earlier amendment see Act XXVIII of 1961)]
