Section 11(1) in The Academy Of Scientific And Innovative Research Act, 2011
(1)The Board referred to in clause (a) of section 10 shall consist of the following, namely:-(a)the Chairperson of the Board, to be appointed under section 12;(b)the Director-General of the Council of Scientific and Industrial Research, ex officio Vice-Chairperson;(c)the President of the Indian National Science Academy, ex officio member;(d)the Chairman, Atomic Energy Commission, Government of India, ex officio member;(e)the Chairman, Space Commission, Government of India, ex officio member;(f)the Chairman, University Grants Commission, Government of India, ex officio member;(g)the Finance Secretary in the Ministry of Finance, Government of India, ex officio member;(h)the heads of three premier institutions in the field of imparting education in Science members to be and Technology, nominated under section 13;(i)four distinguished scientists or academicians of global eminence, of which two should be from reputed institutions members to be outside India, nominated under section 13;(j)three eminent industrialists or members to be technologists, nominated under section 13;(k)four distinguished scientists or outstanding scientists or Directors of laboratories of Council of Scientific members to be and Industrial Research, nominated under section 14;(l)the Director of the Academy, ex officio member.
