Section 4(6) in The National Institute Of Pharmaceutical Education And Research Act,1998
(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.]
