1 [ 4.Establishment and incorporation of Institutes .]-- 2 [(1) Each of the Institutes mentioned in column (3) of the Schedule shall be a body corporate.] (2) 3 [Each 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. 4 [(2A) The Central Government may, by notification in the Official Gazette, establish similar Institutes in different parts of the country.] 5 [(3) The Board of Governors of an Institute shall consist of the following persons, namely:-- (a) a Chairperson, who shall be an eminent academician or scientist or technologist or professional, to be nominated by the Visitor; (b) the Director of the Institute, ex officio ; (c) the Joint Secretary to the Government of India in Department of Pharmaceuticals dealing with the national institutes of pharmaceutical education and research, ex officio ; (d) the Secretary, dealing with medical or technical education in the State Government concerned, ex officio ;] (e) the representative of Drug Controller General of India, Ministry of Health and Family Welfare of the Government of India, ex officio ; (f) three eminent pharmaceutical experts, at least one of whom shall be a woman, having special knowledge or practical experience in education, research and biotechnology, to be nominated by the Council; (g) two pharmaceutical industrialists to be nominated by the Council; (h) two professors of the institute, to be nominated by the Senate: Provided that one member from amongst members to be nominated under clauses (f), (g) and (h) shall be either from the Scheduled Castes or from the Scheduled Tribes. ] (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: 6 * * * * * (5) The term of office of Governor nominated to fill a casual vacancy shall continue for the remainder of the term 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.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.