National Institute of Pharmaceutical Education and Research (Amendment) Act, 20071
| [Act 19 of 2007] | [3rd April, 2007] |
2[Repealed by Act 2 of 2018, S. 2 and Sch. I]
An Act further to amend the National Institute of Pharmaceutical Education and Research Act, 1998
Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-
1 Received the assent of the President on 3-4-2007 and published in the Gazette of India, Extraordinary, Part II, Section 1.
2 Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
Prefatory Note-Statement of Objects and Reasons.-The National Institute of Pharmaceutical Education and Research Act, 1998 deals exclusively with the National Institute of Pharmaceutical Education and Research (NIPER), Mohali, Punjab. This is the only Institute of its kind in the country.
2. There is lot of demand from Pharmaceutical Industry as well as from other States to set up more NIPER-like Institutes to meet the shortage of highly skilled manpower in pharmaceuticals industry in the country. The Special Committee constituted by Ministry of Human Resource Development in its report submitted in 1987 had recommended setting up of more NIPER-like Institutes in one or two decades in various regions of the country. National Manufacturing Competitiveness Council has also recommended setting up of additional National Institutes of Pharmaceutical Education and Research in other parts of the country. The Working Group on Drugs and Pharmaceuticals set up by Planning Commission for the 11th Five Year Plan has made recommendation for setting up of at least five National Institutes of Pharmaceutical Education and Research in the 11th Five Year Plan. Standing Committee of Parliament on Department of Chemicals and Petrochemicals has also recommended setting up of more such institutes in the country.
3. Considering the need to provide highly skilled manpower for industry and research and development activity in pharmaceuticals sector, Government proposes to set up additional National Institutes of Pharmaceutical Education and Research in the country.
4. In order to undertake preparatory work for starting courses in the proposed Institutes from the coming academic session (July 2007) the National Institute of Pharmaceutical Education and Research (Amendment) Ordinance, 2007 (2 of 2007) was promulgated on the 29th January, 2007.
5. This Bill seeks to replace the said Ordinance.
1. Short title and commencement.-(1) This Act may be called the National Institute of Pharmaceutical Education and Research (Amendment) Act, 2007.
(2) It shall be deemed to have come into force on the 29th day of January, 2007.
2. Amendment of Section 3.-In the National Institute of Pharmaceutical Education and Research Act, 1998 (13 of 1998) (hereinafter referred to as the principal Act), in Section 3, for clause (g), the following clause shall be substituted, namely:-
‘(g) "Institute" means a National Institute of Pharmaceutical Education and Research established under sub-section (1) or sub-section (2-A) of Section 4;’.
3. Amendment of Section 4.-In the principal Act, in Section 4,-
(i) after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-A) The Central Government may, by notification in the Official Gazette, establish similar Institutes in different parts of the country.";
(ii) in sub-section (3),-
(A) for clause (d), the following clause shall be substituted, namely:-
"(d) the Secretary, Technical Education, Government of the State within which the Institute is situated, ex officio;";
(B) after clause (j), the following clause shall be inserted, namely:-
"(ja) a representative of the Pharmacy Council of India;".
4. Insertion of new Section 4-A.-In the principal Act, after Section 4, the following section shall be inserted, namely:-
"4-A. Centres of Institute.-An institute, with the prior approval of the Central Government, may, by notification in the Official Gazette, establish one or more centres in different locations within its jurisdiction.".
5. Repeal and saving.- (1) The National Institute of Pharmaceutical Education and Research (Amendment) Ordinance, 2007 (Ord. 2 of 2007) is hereby repealed.
(2) Notwithstanding the repeal of the National Institute of Pharmaceutical Education and Research (Amendment) Ordinance, 2007 (Ord. 2 of 2007), anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.