Section 7(2) in The Science And Engineering Research Board Act, 2008
(2)The powers and functions of the Board shall, inter alia, include-(i)serving as a premier multi-disciplinary research agency for planning, promoting and funding of internationally competitive research in emerging areas;(ii)considering and taking decisions on the recommendations and suggestions made by the Oversight Committee;(iii)identifying major inter-disciplinary research areas, and individuals, groups or institutions and funding them for undertaking research;(iv)evolving nationally coordinated programmes in various identified areas involving institutions that will have a multiplier effect in promoting research;(v)assisting in setting up infrastructure and environment for scientific pursuit;(vi)achieving synergy between academic institutions, research and development laboratories and industry for promoting basic research in science and engineering;(vii)evolving a management system to speedily provide for funding research, including monitoring and evaluation, by adopting modern management practices;(viii)evolving participation in international collaborative projects, wherever necessary or desirable; and(ix)taking over and continuance of the basic research projects and programmes undertaken or funded by the Central Government under the existing Science and Engineering Research Council scheme.
