National Institute of Pharmaceutical Education and Research Act, 1998

[Act No. 13 of 1998 dated 26th. June, 1998]

Contents
Sections	Particulars
1	Short title and commencement
2	Declaration of National Institute of Pharmaceutical Education and Research as an institution of national importance
3	Definitions
4	Establishment of Institute
5	Vesting of properties
6	Effect of incorporation of Institute
7	The Functions of Institute
8	Powers of Board
9	Institute to be open to all races, creeds and classes
10	Teaching at Institute
11	Visitor
12	Authorities of Institute
13	Senate
14	Functions of Senate
15	Functions powers and duties of Chairperson
16	Director
17	Dean
18	Registrar
19	Powers and duties of other authorities and officers
20	Grants by Central Government
21	Fund of Institute
22	Setting up of endowment fund
23	Accounts and audit
24	Pension and provident fund
25	Appointments
26	Statutes
27	Statutes how made
28	Ordinances
29	Ordinances how made
30	Tribunal of Arbitration
31	Acts and proceedings not to be invalidated by vacancies
32	Grant of degrees, etc., by Institute
33	Sponsored schemes
34	Power to remove difficulties
35	Transitional provisions

An Act to declare the institution known as the National Institute of Pharmaceutical Education and Research to be an Institution of national importance and to provide for its incorporation and matters connected therewith.

Be it enacted by Parliament in the Forty-ninth Year of the Republic of India as follows:-