Section 26 in The National Institute Of Pharmaceutical Education And Research Act,1998
26. Statutes.
-Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the formation of departments of teaching;(b)the institution of fellowships, scholarships, exhibitions, medals and prizes;(c)the classification, the method of appointment and the determination of the terms and conditions of service of officers, teachers and other staff of the Institute;(d)the reservation of posts for the Scheduled Castes, the Scheduled Tribes and other categories of persons as may be determined by the Central Government, from time to time;(e)the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute;(f)the constitution, powers and duties of the authorities of the Institute;(g)the establishment and maintenance of halls and hostels;(h)the manner of filling vacancies among members of the Board;(i)the authentication of the orders and decisions of the Board;(j)the meetings of the Senate, the quorum at such meetings and the procedure to be followed in the conduct of their business; and(k)any other matter which by this Act is to be, or may be, prescribed by the Statutes.
