Section 8(2) in The National Institute Of Pharmaceutical Education And Research Act,1998
(2)Without prejudice to the provisions of sub-section (1), the Board of an Institute shall-(a)take decisions on questions of policy relating to the administration and working of the Institute;(b)fix, demand and receive fees and other charges;(c)supervise and control the residence and regulate the discipline of students of the Institute and to make arrangements for promoting their health, general welfare and cultural and corporate life;(d)institute academic and other posts and to make appointments thereto (except in the case of the Director);(e)frame Statutes and Ordinances and to alter, modify or rescind the same;(f)institute and award fellowship, scholarship, prizes and medals;(g)consider and pass resolutions on the annual report, the annual accounts and the budget estimates of the Institute for the next financial year as it thinks fit together with a statement of its development plans; and(h)do all such things as may be necessary, incidental or conducive to the attainment of all or any of the aforesaid powers.
