Section 30E(2) in The National Institute Of Pharmaceutical Education And Research Act,1998
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the manner of filling vacancies among the members of the Council;(b)the disqualifications for being chosen as, and for being, a member of the Council;(c)the circumstances in which, and the authority by which, members may be removed;(d)the meetings of the Council and the procedure of conducting business thereat;(e)the travelling and other allowances payable to members of the Council; and(f)the functions of the Council and the manner in which such functions may be exercised.
