Section 18(1) in The Academy Of Scientific And Innovative Research Act, 2011
(1)The Senate shall consist of the following, namely:-(a)the Director, ex officio, who shall be the Chairperson of the Senate;(b)all Associate Directors, ex officio members;(c)all Deans of the Academy, ex officio members;(d)two Professors from each area of study represented by the Boards of Studies of the Academy, as may be nominated by the Board, ex officio members;(e)two scientists of the Council of Scientific and Industrial Research, who being the youngest in age; and recipient of Shanti Swaroop Bhatnagar Award; and who are also Faculty of the Academy, as may be nominated by the Director-General of the Council of Scientific and Industrial Research;(f)two scientists of the Council of Scientific and Industrial Research, who being the youngest in age; and recipient of CSIR-Young Scientist Award; and who are Faculty of the Academy, as may be nominated by the Director-General of the Council of Scientific and Industrial Research;(g)three Directors or distinguished scientists or outstanding scientists of the Council of Scientific and Industrial Research laboratories, nominated by its Director-General;(h)three persons, not being the employees of the Academy or the Council of Scientific and Industrial Research, to be nominated by the Chancellor in consultation with the Director from amongst educationists of repute, one being from each of the fields of science, engineering and social sciences;(i)such other members of the staff as may be laid down in the Statutes.
