AIR 2012 HIMACHAL PRADESH 24

Himachal Pradesh High Court

Hon'ble Judge(s): Rajiv Sharma , J

Pharmacy Act (8 of 1948) , S.32, S.34— Renewal of registration - Policy decision taken for renewal of registration after every five years - Abolishing previous rule of life long membership - Decision taken in larger public interest - Hence decision, proper and valid. In the instant case, the decision for renewal of membership/registration after every five years has been taken in larger public interest. The Pharmacists are required to discharge duties of great public importance. Their qualifications are regulated under the Education Regulations framed in the year 1991. The candidates, who are to be enrolled and registered, should be in possession of diploma/degree from a recognized institution. Candidates should have attained the age of 18 years at the time of their registration and should pay the prescribed fee, as per Section 32(2) of the Act. In the general meeting of the Presidents and Registrars, it was felt that the renewal of registration should take place after every five years and for renewal of registration, the candidate should attend minimum two refresher courses of one day duration, each in a span of five years organized by any one of the bodies, as mentioned hereinabove. The persons, who have to seek renewal after five years have to attend minimum two refresher courses to make them abreast with the latest technology in the field o....