Section 17(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)For the purpose of preparing the first register the Government shall, by notification in the Government Gazette, constitute a Registration Tribunal consisting of three persons, and shall also appoint a Registrar who shall act as Secretary of the Registration Tribunal.[(1-A) For the purposes of completion of the first register in accordance with the provisions of the Act, which have not been taken care of under sub-section (i), the Government shall by a notification in the Government Gazette constitute a Second Registration Tribunal consisting of three persons, and shall also appoint a Registrar who shall act as Secretary of the Registration Tribunal for complication of the first register of pharmacists and bring such register up to date in the State.] [Sub-section (1-A) inserted by Act XVIII of 1985, section 2.]
