Patents Rules, 2003
Chapter XIV Scientific Advisers
103. Roll of scientific advisers. —
1.
The
Controller shall maintain a roll of scientific advisers for the purpose of
section 115. The roll shall be updated annually. The roll shall contain the
names, addresses, specimen signatures and photographs of scientific advisers,
their designations, information regarding their educational qualifications, the
disciplines of their specialisation and their technical, practical and research
experience.
2.
A
person shall be qualified to have his name entered in the roll of scientific
advisers, if he—
i.
holds
a degree in science, engineering or technology or equivalent;
ii.
has
at least fifteen years' practical or research experience; and
iii.
he
holds or has held a responsible post in a scientific or technical department of
the Central or State Government or in any organisation.
|
