The Academy of Scientific and Innovative Research Act, 2011

38 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment of Academy of Scientific and Innovative Research.
Section 4 — Object of Academy.
Section 5 — Relationship of Academy with Council of Scientific and Industrial Research.
Section 6 — Declaration of Academy as an institution of national importance.
Section 7 — Transfer of assets, liabilities, etc., of existing Academy to Academy established under this Act and other provisions, etc.
Section 8 — Functions and powers of Academy.
Section 9 — Academy open to all castes, creed, race or class.
Section 10 — Authorities of Academy.
Section 11 — Composition of Board of Governors.
Section 12 — Appointment of Chairperson.
Section 13 — Nomination of distinguished scientists or academicians of global eminence, eminent industrialists or technologists and heads of three premier institutions in the field of imparting education in science and technology.
Section 14 — Nomination of distinguished scientists or outstanding scientists of Council of Scientific and Industrial Research or Directors of Council of Scientific and Industrial Research laboratories.
Section 15 — Allowances payable to members of Board.
Section 16 — Term of office of members of Board.
Section 17 — Powers of Board.
Section 18 — Senate.
Section 19 — Powers of Senate.
Section 20 — Chancellor of Academy.
Section 21 — Director of Academy.
Section 22 — Appointment and duty of Director of Academy, etc.
Section 23 — Associate Directors.
Section 24 — Powers of other authorities.
Section 25 — Funds of Academy.
Section 26 — Accounts.
Section 27 — Audit of accounts and its publication.
Section 28 — Statutes.
Section 29 — Matters to be provided by Statutes.
Section 30 — Ordinances.
Section 31 — Review of functioning of Academy.
Section 32 — Appointments.
Section 33 — Conditions of service.
Section 34 — Arbitration.
Section 35 — Resignation, removal and suspension of Chairperson and other Member or Director.
Section 36 — Meetings.
Section 37 — Vacancies, etc., not to invalidate acts or proceedings of Board, Academy or any other body.
Section 38 — Power to remove difficulties.

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