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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 4 in The National Institute Of Pharmaceutical Education And Research Act,1998

4. Establishment and incorporation of Institutes.

(1)Each of the Institutes mentioned in column (3) of the Schedule shall be a body corporate.
(2)Each Institute shall have perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract, and shall, by that name, sue and be sued.
(2A)[ The Central Government may, by notification in the Official Gazette, establish similar Institutes in different parts of the country.] [Subsection (2A) added by Act No. 19 of 2007 w.e.f. 29.1.2007.]
(3)The Board of Governors of an Institute shall consist of the following persons, namely:—
(a)a Chairperson, who shall be an eminent academician or scientist or technologist or professional, to be nominated by the Visitor;
(b)the Director of the institute, ex officio;
(c)the Joint Secretary to the Government of India in Department of Pharmaceuticals dealing with the national institutes of pharmaceutical education and research, ex officio;
(d)the Secretary, dealing with medical or technical education in the State Government concerned, ex officio;
(e)the representative of Drug Controller General of India, Ministry of Health and Family Welfare of the Government of India,ex officio;
(f)three eminent pharmaceutical experts, at least one of whom shall be a woman, having special knowledge or practical experience in education,
research and biotechnology, to be nominated by the Council;
(g)two pharmaceutical industrialists to be nominated by the Council;
(h)two professors of the institute, to be nominated by the Senate:
Provided that one member from amongst members to be nominated under clauses (f), (g) and (h) shall be either from the Scheduled Castes or from the Scheduled Tribes;
(i)the Director of either the All-India Institute of Medical Sciences, New Delhi or the Post-Graduate Institute of Medical Education and Research, Chandigarh, to be nominated by rotation by the Ministry of Health and Family Welfare of the Government of India;
(j)the President, Indian Drugs Manufacturers' Association, ex officio;
(ja)[ a representative of the Pharmacy Council of India;] [Clause (ja) added by Act No. 19 of 2007 w.e.f. 29.1.2007.]
(k)the President, Organisation of Pharmaceutical Producers of India, ex officio;
(l)three eminent pharmaceutical experts, one of whom shall be an educationist, a research scientist and a biotechnologist, to be nominated by the Central Government;
(m)three eminent public persons or social workers one of whom shall be either from the Scheduled Castes or the Scheduled Tribes to be nominated by the Visitor out of a panel prepared by the Central Government;
(n)two pharmaceutical industrialists to be nominated by the Visitor out of a panel prepared by the Central Government;
(o)three Members of Parliament, two from Lok Sabha to be nominated by the Speaker of Lok Sabha and one from Rajya Sabha to be nominated by the Chairman of Rajya Sabha.
Prior to substitution by Act No. 19 of 2007 the clause (d) read as;(d) the Secretary, Technical Education, Government of Punjab, Chandigarh, ex officio;
(5)The term of office of Governor nominated to fill a casual vacancy shall continue for the remainder of the term of the Governor in whose place he has been nominated.
(6)The Board shall meet at least three times in a year at such place and time and observe such rules of procedure in regard to the transaction of business at its meetings as may be determined by the Board.[4A. Centres of Institute. - An Institute, with the prior approval of the Central Government, may, by notification in the Official Gazette, establish one or more centres in different locations.] [Section 4A added by Act No. 19 of 2007 w.e.f. 29.1.2007.]