Section 99 in The State Pharmacy Council Rules, 1951
99.
On the case coming before the Executive Committee for further consideration the solicitor if present or the Registrar when the Solicitor is not present shall if necessary state the facts and explain the position of the case to the Executive Committee. The Pharmacist shall then be invited to address the Executive Committee either personally or by his legal representative of which he may have duly given notice to the Registrar and the complainant (if any) shall then be invited to address the Executive Committee either personally or by his legal Representative and lay before the Executive Committee any further evidence of which he shall have duly given such notice.At the conclusion of the further hearing, the Executive Committee shall deliberate on the case in private and at the conclusion of the deliberation the President shall call upon the Executive Committee to vote in an adjourned case on the same resolution as at the original hearing and in a case in which judgment was postponed on Resolution (3)(c) (d) and (e) in Rule 97 as the case may be.
