Section 11 in The Academy Of Scientific And Innovative Research Act, 2011
11. Composition of Board of Governors.
(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.(2)The Chairperson shall ordinarily preside over the meetings of the Board.(3)The Board may evolve its own procedure for the purpose of conducting its meetings and transacting business therein.(4)The Associate Director in charge of administration of the Academy shall be the Secretary of the Board.
