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THE NATIONAL INSTITUTE OF PHARMACEUTICAL EDUCATION AND RESEARCH (AMENDMENT) ACT, 2002
(No. 28 OF 2002)
[27th May, 2002.]
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:—
Short title.
1. This Act may be called the National Institute of Pharmaceutical Education and Research (Amendment) Act, 2002.
Amendment of section 4
2. 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.".
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