The Academy of Scientific and Innovative Research, 2011

[Act No. 13 of 2012]

[6thFebruary, 2012.]

Contents
Title	Academy of Scientific and Innovative Research, 2011
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Establishment of Academy of Scientific and Innovative Research
4.	Object of Academy
5.	Relationship of Academy with Council of Scientific and Industrial Research
6.	Declaration of Academy as an institution of national importance
7.	Transfer of assets, liabilities, etc., of existing Academy to Academy established under this Act and other provisions, etc.
8.	Functions and powers of Academy
9.	Academyopen to all castes, creed, race or class
10.	Authorities of Academy
11.	Composition of Board of Governors
12.	Appointment of Chairperson
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
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
15.	Allowances payable to members of Board
16.	Term of office of members of Board
17.	Powers of Board
18.	Senate
19.	Powers of Senate
20.	Chancellor of Academy
21.	Director of Academy
22.	Appointment and duty of Director of Academy, etc.
23.	Associate Directors
24.	Powers of other authorities
25.	Funds of Academy
26.	Accounts
27.	Audit of accounts and its publication
28.	Statutes
29.	Matters to be provided by Statutes
30.	Ordinances
31.	Review of functioning of Academy
32.	Appointments
33.	Conditions of service
34.	Arbitration
35.	Resignation, removal and suspension of Chairperson and other Member or Director
36.	Meetings
37.	Vacancies, etc., not to invalidate acts or proceedings of Board, Academy or any other body
38	Power to remove difficulties