Section 33(2) in The Academy Of Scientific And Innovative Research Act, 2011
(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.
