(a) six members, elected from amongst themselves by registered pharmacists of the State;

(b) five members, of whom at least 2[ three] shall be persons possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or 3[ registered pharmacists], nominated by the State Government;

(c) one member elected from amongst themselves by the members of each Medical Council or the Council of Medical Registration of the State, as the case may be

(d) the chief administrative medical officer of the State ex- officio or if he is unable to attend any meeting, a person authorized by him in writing to do so;

(dd) 4[ the officer- in- charge of drugs control Organisation of the State under the 5[ Drugs and Cosmetics Act, 1940 (23 of 1940 )], ex officio or if he is unable to attend any meeting, a person authorised by him in writing to do so;]

(e) the Government Analyst under the 5[ Drugs and Cosmetics Act, 1940 (23 of 1940 )], ex officio, or where there is more than one, such one as the State Government may appoint in this behalf: Provided that where an agreement is made under clause (b) of sub- section (1) of section 20, the agreement may provide that the State Council to serve the needs of the other participating States also shall be augmented by not more than two members, of whom at least one shall at all times be a person possessing a prescribed degree or diploma in pharmacy or pharmaceutical chemistry or a 1[ registered pharmacist], nominated by the Government of each of the said other participating States, and where the agreement so provides, the composition of the State Council shall be deemed to be augmented accordingly. Inter- State ageements.