Section 15 in The Jammu and Kashmir Pharmacy Act, 2011
15. Power to make regulations.
(1)The Council may, with the approval of the Government, make regulations consistent with this Act to carry out the purposes of this chapter.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the management of the property of the Council and the maintenance and audit of its account;(b)the manner in which elections under this Chapter, shall be conducted;(c)the summoning and holding of meetings of the Council, the times and places at which such meetings shall be held, the conduct of business there at and the number of members necessary to constitute a quorum;(d)the functions of the Executive Committee, the summoning and holding meetings there of, the times and places at which such meetings shall be held, and the number of members necessary to constitute a quorm;(e)the qualifications, the term of office and the powers and duties of the Secretary, and other officers and servants of the Council including the amount and nature of the security to be furnished by the treasurer.(3)Until, regulations are made by the Council under this section, the President may, with the previous sanction of the Government, make such regulations under this section including those to provide for the manner in which the first elections to the Council shall be conducted, as may be necessary for carrying into effect the provision of this Chapter, and any regulations so made may be altered or rescinded by the Council in exercise of its powers under this section.Chapter-III Registration of Pharmacists
