Section 20 in The Jammu and Kashmir Pharmacy Act, 2011
20. Scrutiny of applications for registration.
(1)After the date appointed under sub-section (2) of section 17, applications for registration shall be addressed to the President of the Council and shall be accompanied by the prescribed fee.(2)If upon such application the President is of the opinion that the applicant is entitled to have his name entered in the register under the provisions of this Act for the time being applicable, he shall enter the name of the applicant in the register:Provided that no person whose name has, under the provisions of this Act, been removed from the register shall be entitled to have his name entered in the register except with the approval of the Council recorded at a meeting.(3)Any person whose application for registration is rejected by President may, within three months from the date of such rejection, appeal to the Government and the decision of the Government thereon shall be final.(4)Upon entry in the register of a name under this section, the President shall issue a certificate or registration in the prescribed form.
