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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.    |
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