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Union of India - Act

The National Institute Of Pharmaceutical Education And Research (Amendment) Act, 2002

UNION OF INDIA
India

The National Institute Of Pharmaceutical Education And Research (Amendment) Act, 2002

Act 28 of 2002

  • Published on 1 January 2002
  • Commenced on 1 January 2002
  • [This is the version of this document from 1 January 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the National Institute of Pharmaceutical Education and Research Act, 1998.BE it enacted by Parliament in the Fifty- third Year of the Republic ofIndia as follows:-

1. Short title.-

This Act may be called the National Institute of Pharmaceutical Education and Research (Amendment) Act, 2002 .

2. Amendment of section 4 of Act 13 of 1998 .-

In section 4 of the National Institute of Pharmaceutical Education and Research Act, 1998 , in sub- section (4), the following proviso shall be inserted, namely:-" Provided that the term of office of a member nominated under clause (o) of sub- section (3) shall come to an end as soon as he becomes a Minister or Minister of State or Deputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of States, or ceases to be a member of the House from which he was nominated."