Section 33 in The National Institute Of Pharmaceutical Education And Research Act,1998
33. Sponsored schemes.
-Whenever n Institute receives funds from any Government, the University Grants Commission or any other agency sponsoring a scheme to be executed by the Institute, notwithstanding anything in this Act,-(a)the amount received shall be kept by the Institute separately from the Fund of the Institute and utilised only for the purpose of the scheme;(b)the staff required to execute the same shall be recruited in accordance with the terms and conditions stipulated by the sponsoring organisation:Provided that any money remaining unutilised under clause (a) shall be transferred to the endowment fund created under section 22 of this Act.
