Section 33 in The Academy Of Scientific And Innovative Research Act, 2011
33. Conditions of service.
(1)Every employee of the Academy shall be appointed on contractual basis under a written contract, which shall be lodged with the Academy and a copy of which shall be furnished to the employee concerned: Provided that all scientists and other employees of the Council of Scientific and Industrial Research engaged in the service of the Academy shall be governed by the service conditions, rules and regulations of the Council of Scientific and Industrial Research.(2)The Academy shall have a flexible compensation system which recognises performance, as laid down in the Statutes, to bring the best talent in the Academy:Provided that the scientists of the Council of Scientific and Industrial Research-(a)engaged in the service of the Academy; and(b)who draw their salary from the Council, shall be eligible for such allowances or honorarium, as may be determined by the Statute.
