LexSection 31 — Review of functioning of Academy.
The Academy of Scientific and Innovative Research Act, 2011
(1) There shall be a review of the functioning of the Academy once in every four years by persons of eminence to be appointed by the Council of Scientific and Industrial Research. (2) The Academy shall meet the expenses for conducting the review under sub-section (1) and upon receipt of the report of such review, the Board may take appropriate action. (3) In addition to the review under sub-section (1) , the Board may conduct review of functioning of administrative and academic wings of the Academy, in such manner and at such intervals, as may be provided in the Statutes.Open in Lexace · Ask the AI about this section