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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2) in The National Institute Of Pharmaceutical Education And Research Act,1998

(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.