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.