Section 17(2) in The Academy Of Scientific And Innovative Research Act, 2011
(2)Without prejudice to the provisions of sub-section (1), the Board shall have the powers to-(a)take decisions on questions of policy relating to the administration and working of the Academy;(b)institute courses of study at the Academy;(c)make Statutes;(d)institute and appoint persons to academic as well as other posts in the Academy;(e)consider and modify or cancel or rescind Ordinances;(f)consider and pass resolutions on the annual report, the annual accounts and the budget estimates of the Academy for the next financial year, together with a statement of its development plans;(g)approve investments in infrastructure of the Academy in any land or building;(h)exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes.
