Section 48 in Pharmacy Council of India Regulations, 1952
48.
(1)A member may, at any time, without notice, move that a Committee of the Council be appointed or that the Council do resolve itself into a Committee.(2)A motion for the appointment of a Committee shall define the functions of the Committee, and the number of members to be appointed.(3)Any member may, without notice, move an amendment to such a motion proposing that the functions or the numbers of members of the Committee be enlarged or reduced.(4)If a motion for the appointment of a Committee is adopted, the mover shall name the members to be appointed as a members of the committee and any member may then move amendments proposing the addition of other names.(5)If the number of members proposed as members of the Committee does not exceed the total number of members to form the Committee, the members so proposed shall be appointed as members of the Committee. If the number of members so proposed exceeds, the total number of members to form the Committee, ballot shall be held and the requisite number of members who obtain the largest number of votes shall be appointed.(6)The President and the Vice-President shall be ex officio members of the Committees appointed by the Council under Regulation No. 47.
