Section 97 in The State Pharmacy Council Rules, 1951
97.
Upon the conclusion of the case the Executive Committee will deliberate thereon in private and at the conclusion of the deliberation the President shall for the purpose of summing up the result of the deliberations call upon the Executive Committee to vote on such of the following Resolutions to be put from the Chair as may be applicable to the circumstances of the case :-In the case of a Pharmacist who has been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1898, alleged against him in the notice of inquiry :-"That _________________ has proved to have been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1898 alleged against him in the notice of inquiry."(2)In the case of a Pharmacist charged with infamous conduct in a professional respect :-(a)"That the Executive Committee do now proceed to decide the facts alleged against _________________ in the notice of inquiry have been proved or have not been proved."If this Resolution is not carried the further hearing of the case will stand adjourned till the next or some other future session of the Executive Committee as the Executive Committee shall direct and the hearing thereof will be taken at such next future session as an adjourned case.If the Resolution is carried, the Executive Committee shall be called upon by the President to vote on the following Resolution to be put from the Chair.(b)"That the fact or the following facts (specifying them) alleged against _________________ in the notice of inquiry have been proved to the satisfaction of the Executive Committee."If this Resolution is carried the Executive Committee may either proceed to judge whether on the facts proved the accused Pharmacist has been guilty if infamous conduct in a professional respect and to direct the Registrar to erase his name from the Pharmacists' Register or may postpone its judgment and adjourn the case until the next or some other future session.(2)In the case of a Pharmacist convicted of a felony (or misdemeanours or crime or offence) or charged with infamous conduct in a professional respect for the purpose of deciding whether or not the judgment of the Executive Committee of the conviction (or facts) proved shall be postponed and the Executive Committee shall be called upon by the President to vote on the following Resolution to be put from the Chair :-(c)"That the Executive Committee do now proceed to pronounce their judgment on the conviction (or facts) proved against _________________."If this Resolution is not carried the judgment of the Executive Committee will stand postponed till the next or some other future Session of the Executive Committee as the Executive Committee shall direct and the case will be taken at such next or other future Session as a case in which judgment has been postponed.If this Resolution is carried, the Executive Committee shall proceed at once to pronounce its judgment on the case and shall be called upon by the President to vote upon the following Resolution to be put from the Chair :-In the case of a conviction :-(d)"That _________________ having been proved to have been convicted of the felony (or misdemeanour or crime or offence) alleged against him in the notice of inquiry the Registrar be directed to erase his name from the Pharmacists Register."In the case of a Pharmacist charged with infamous conduct in a professional respect:-(e)"That the Executive Committee do now judge _________ to have been guilty of infamous conduct in a professional respect and to direct the Registrar to erase from the Pharmacist Register the name of _______".If the Resolution (d) or (e) as the case may be is not carried, the President may announce the judgment of the Executive Committee in the form :"That the Executive Committee do not see fit to direct the Registrar to erase from the Pharmacist Register the name of _________________."
