National Institute of Pharmaceutical Education and Research Act, 1998

4. Establishment of Institute

(1) With effect from such date as the Central Government may, by notification in the official Gazette, appoint, the National Institute of Pharmaceutical Education and Research shall be constituted as a body corporate by name aforesaid.

(2) The Institute shall have perpetual succession and a common seal with power, subject to the provisions of this act, to acquire, hold and dispose of property and to contract, and shall, by that name, sue and be sued.

(3) The Institute shall consist of the board of Governors having the following persons, namely:-

(a) a Chairperson, who shall be an eminent academician, scientist or technologist or professional, to be nominated by the Visitor;

(b) the director of the Institute, ex officio;

(c) the Joint Secretary, incharge of Pharmaceutical Industries in the concerned Ministry or Department of the Government of India , ex officio;

(d) the Secretary, Technical Education, Government of Punjab, Chandigarh, ex officio;

(e) the Financial Adviser of the Ministry or Department of the Government of India dealing with the pharmaceutical industries, ex officio;

(f) the Drug Controller General of India, Ministry of Health and Family Welfare of the Government of India, ex officio,.

(g) the Member Secretary, All-India Council for Technical Education, ex officio

(h) the Director of any one of the national laboratories of the Council of Scientific and Industrial Research to be nominated by the Director General of Council of Scientific and Industrial Research, New Delhi;

(i) the Director of either the All-India Institute of Medical Sciences, New Delhi or the Post-Graduate Institute of Medical Education and Research, Chandigarh, to be nominated by rotation by the Ministry of Health and Family Welfare of the Government of India;

(j) the President, Indian Drugs Manufacturers' Association, ex officio;

(k) the President, Organization of Pharmaceutical Producers of India, ex officio;

(l) three eminent pharmaceutical experts, one of whom shall be an educationist; a research scientist and a biotechnologist, to be nominated by the Central Government;

(m) three eminent public persons or social workers one of whom shall be either from the Scheduled Castes or the Scheduled Tribes to be nominated by the Visitor out of a panel prepared by the Central Government;

(n) two pharmaceutical industrialists to be nominated by the Visitor out of a panel prepared by the Central Government;

(o) three Members of Parliament, two from Lok Sabha to be nominated by the Speaker of Lok Sabha and one from Rajya Sabha to be nominated by the Chairman of Rajya Sabha.

(4) The term of office of the Chairperson and Governors other than ex officio Governors shall be three years and they shall be entitled for such allowances as may be determined by the Central Government.

(5) the term of office of Governor nominated to fill a casual vacancy shall continue for the remainder of the tern of the Governor in whose place he has been nominated.

(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.

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