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National Institute of Pharmaceutical Education and Research Act, 1998 33. Sponsored schemes Whenever the 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 utilized 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 organization: Provided that any money remaining unutilized under clause (a) shall be transferred to the endowment fund created under section 22 of this Act.    |
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