Section 24 in Gujarat Educational Innovations Commission Act, 2009
24. Fellows.
(1)For the purpose of carrying out research in educational innovations, there shall be a scheme of fellowships which shall consist of not more than twenty-five fellows.(2)Each fellow shall be selected by a committee appointed by the Commission for that purpose, from amongst eminent educationists.(3)(a)Each fellow shall carry out research in such subject related to educational innovations as assigned to him by the Commission.(b)He may, for the purpose of research in the subject assigned to him, organise consultation groups, seminars, workshops and conferences.(c)He shall, during his term, write a thesis on the subject assigned to him.(d)A fellow shall make himself available to the Commission for any consultation necessary in respect of the subject of research or thesis assigned to him.(4)(a)The term of each fellow shall be one year:Provided that where the Commission is of opinion that in order to enable the fellow to complete his research or thesis, it is necessary so to do, it may extend his term for a period not more than one year.(b)The salary and allowances payable to a fellow shall be such as may be determined by the Commission by regulations.
