National Institute of Pharmaceutical Education and Research (Amendment) Act, 20021
| [Act 28 of 2002] | [27th May, 2002] |
2[Repealed by Act 2 of 2018, S. 2 and Sch. I]
An Act to amend the National Institute of Pharmaceutical Education and Research Act, 1998
Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
1 Received the assent of the President on 27-5-2002 and published in the Gazette of India, Extra., Part II, Section 1, dated 28-5-2002, pp. 1-2, No. 31.
2 Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
1. Short title.-This Act may be called the National Institute of Pharmaceutical Education and Research (Amendment) Act, 2002.
2. Amendment of Section 4 of Act 13 of 1998.-In Section 4 of the National Institute of Pharmaceutical Education and Research Act, 1998, in sub-section (4), the following proviso shall be inserted, namely:-
"Provided that the term of office of a member nominated under clause (o) of sub-section (3) shall come to an end as soon as he becomes a Minister or Minister of State or Deputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of States, or ceases to be a member of the House from which he was nominated.".