.-(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] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " name and addresses" (w.e.f. 1.1.2005).]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, technology or equivalent;(ii)[ has at least fifteen years' technical, practical or research experience; and] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](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.
