Section 30A in The National Institute Of Pharmaceutical Education And Research Act,1998
30A. Establishment of Council.
(1)With effect from such date as the Central Government may, by notification in the Official Gazette, specify in this behalf, there shall be established for all the Institutes specified in column (3) of the Schedule, a central body to be called the Council.(2)The Council shall consist of the following members, namely:––(a)Minister in charge of the Ministry or Department of the Central Government having administrative control of the Pharmaceuticals,ex officio, as Chairperson;(b)Minister of State in the Ministry or Department of the Central Government having administrative control of the Pharmaceuticals,ex officio, as Vice-Chairperson;(c)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the Pharmaceuticals, ex officio;(d)the Chairperson of every Board of Governors, ex officio;(e)the Director of every Institute, ex officio;(f)the Chairperson, All India Council for Technical Education, ex officio;(g)the Director General, Council of Scientific and Industrial Research, ex officio;(h)four Secretaries to the Government of India, to represent the Ministries or Departments of the Central Government dealing with Biotechnology, Health Research, Higher Education and Science and Technology, ex officio;(i)not less than three, but not more than five persons to be nominated by the Visitor, at least one of whom shall be a woman, having special knowledge or practical experience in education, pharmaceutical industry, medical devices industry or pharmaceutical research;(j)three members of Parliament of whom two shall be elected by the House of the People and one by the Council of States, from amongst its members;(k)the President, Indian Drugs Manufacturing Association, ex officio;(l)the President, Organisation of Pharmaceutical Producers of India, ex officio;(m)the President, Pharmacy Council of India,ex officio;(n)the Financial Advisor of the Ministry or Department of the Central Government dealing with Pharmaceuticals,ex officio;(o)the Joint Secretary to the Government of India in the Ministry or Department of the Central Government having administrative control of the Pharmaceuticals, ex officio, as Member-Secretary.(3)It is hereby declared that the office of a member of the Council shall not disqualify its holder for being chosen as, or for being, a member of either House of Parliament.
