Section 4(2) in The Anusandhan National Research Foundation Act, 2023
(2)Without prejudice to the provisions contained in sub-section (1), the Foundation shall undertake suitable initiatives including the following, namely:—(a)preparing the roadmap for short, medium and long term research and development;(b)seeding, growing and facilitating research at academic and research institutions, particularly at universities and colleges where research capacity is at a nascent stage, through programmes such as research and development projects, fellowships, academic chairs, and creation of centres of excellence;(c)funding competitive peer-reviewed grant proposals to eligible persons;(d)assisting in setting up research infrastructure and environment that is conducive for scientific pursuit with specific focus on matters of national priorities, emerging frontiers and strategic research;(e)increasing India's role and participation in key areas of national and global importance;(f)supporting translation of research undertaken into capital intensive technologies;(g)evolving nationally coordinated programmes to identify scientific and practical solutions for societal, developmental, financial and techno-economic challenges;(h)coordinating across the Central Government, State Governments, public authorities, industries, and research institutions, to document and analyse the expenditure on scientific research and their outcomes during each financial year, and report the same to the Central Government;(i)evolving participation in international collaborative projects and fostering exchange of scientific information;(j)encouraging collaboration with scientists from within and outside India, including scientists of Indian origin, with a view to enrich the Indian scientific ecosystem; and(k)encouraging the Public Sector Enterprises as well as the private sector entities to invest in the activities of the Foundation.
