Section 25 in The Academy Of Scientific And Innovative Research Act, 2011
25. Funds of Academy.
(1)The Academy shall maintain and retain a fund to which shall be credited-(a)all fees (including tuition fees) and other charges received by the Academy;(b)all monies received by the Academy by way of grants, gifts, donations, benefactions, bequests or transfers;(c)monies for projects undertaken by the Academy;(d)income from investment made by the Academy or from any other source;(e)the funds received from the Council of Scientific and Industrial Research, by way of loan or otherwise;(f)all monies received by the Academy in any other manner or from any other source.(2)All monies credited to the fund of the Academy shall be deposited in such banks or invested in such manner as the Academy may, with the approval of the Board, decide.(3)The fund shall be applied for meeting,-(a)the salaries, allowances and other remuneration of the Chairperson, members of the Board or Faculty, officers and other employees or members of the committees set up by the Academy;(b)the expenses of the Academy in the discharge of its functions or exercise of its powers under section 8;(c)the expenses on objects of, and for purposes authorised by, this Act.(4)All expenditure of the Academy shall be within the framework of a budget approved by the Board.
