Section 79(1) in The State Pharmacy Council Rules, 1951
(1)The Council may erase from the Register the name of any person who -(a)has requested that his name be removed from the Register in which case such person may be required to file a declaration that no disciplinary or criminal proceedings are being or likely to be taken against him.or(b)has failed within a period to be determined by the Council to furnish to the Registrar with such information as the Council may require.
