LexSection 15 — Allowances payable to members of Board.
The Academy of Scientific and Innovative Research Act, 2011
The members of the Board shall be entitled to such allowances, if any, from the Academy, as may be provided for, in the Statutes but no member other than the Director of the Academy referred to in clause (l) of sub-section (1) of section 11, shall be entitled to any salary by reason of this section.Open in Lexace · Ask the AI about this section