Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (BOARD OF EXPERTS) RULES, 1963 CONTENTS 1. . 2. . 3. No person shall be qualified to be appointed as a member of the Board unless he. 4. . 5. . 6. . 7. . 8. . KARNATAKA PROHIBITION (BOARD OF EXPERTS) RULES, 1963 In exercise of the powers conferred by Section 124 read with Section 7 of the Karnataka Prohibition Act, 1961 (Karnataka Act 17 of 1962) and in supersession of all rules, orders and notifications, on the subject made or issued under any enactment repealed by sub-section (1), of Section 129 of the said Act, the Government of Karnataka hereby makes the following rules, the draft of the same having been previously published in the Karnataka Gazette, dated 11th April, 1963, in Notification No. PHS 175 EPS 62, dated 6th April, 1963, as required by sub-section (3) of Section 124 of the said Act, namely. 1. . :- These rules may be called the Karnataka Prohibition (Board of Experts) Rules, 1963. 2. . :- The Board shall consist of five members appointed by the State Government of whom one shall be the Chairman and another the Secretary. 3. No person shall be qualified to be appointed as a member of the Board unless he. :- (a) holds one of the following Degrees.-M.B.B.S., B. Pharm., B.Sc., (Chemistry), M.Sc. (Chemistry), D.Sc. (Chemistry), M.D., Ph. D. (Pharm.), Ph. D. (Chemistry); or (b) has at least five years experience in the aggregate as a teacher, professor or principal in an Ayurvedic, Pharmacological, Pharmaceutical or Medical College or Institution; or (c) has at least five years experience as a chemist or pharmacologist in a manufactory of pharmaceuticals or drugs. 4. . :- (i) Every meeting shall be presided over by the Chairman. (ii) If at any meeting, the Chairman is not present, the meeting shall be presided over by such one of the members present as may be chosen by the members present at the meeting to be Chairman for the meeting. 5. . :- In respect of all matters coming before the meeting of the Board the opinion of the majority of the members present shall be the opinion of the Board and every member shall record his opinion on each matter considered by the Board. 6. . :- The Chairman shall decide what business shall be transacted at a meeting of the Board and what business shall be transacted by circulation to members of the Board and by recording their opinion: Provided that if any member expresses in writing his desire that any matter should be decided at a meeting, such matter shall be considered and decided at a meeting of the Board. 7. . :- In the discharge of its functions under these rules, the Board may consult any person or body it may deem necessary. 8. . :- The recommendations of the Board shall be forwarded to the State Government.