Section 30C(2) in The National Institute Of Pharmaceutical Education And Research Act,1998
(2)Without prejudice to the provisions of sub-section ( 1), the Council shall perform the following functions, namely:—(a)to advise on matters relating to the duration of the courses, the degrees and other academic distinctions to be conferred by the Institutes, admission standards and other academic matters;(b)to lay down policy regarding cadres, methods of recruitment and conditions of service of employees, institution of scholarships and free-ships, levying of fees and other matters of common interest;(c)to examine the development plans of each Institute and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans;(d)to lay down policy or guidelines for promoting research and development in pharmaceuticals and related areas, fostering collaboration and overseeing developments and on matters incidental thereto;(e)to examine the annual budget estimates of each Institute and to recommend to the Central Government the allocation of funds for that purpose;(f)to advise the Visitor, if so required, in respect of any function to be performed by him under this Act; and(g)to perform such other functions as are assigned to it by or under this Act.
