The Academy of Scientific and Innovative Research, 2011

2. Definitions.-

In this Act, and in all Statutes and Ordinances made thereunder, unless the context otherwise requires,-

(a) "Academy" means the Academy of Scientific and Innovative Research established under subsection (1) of section 3;

(b) "Board" means the Board of Governors of the Academy of Scientific and Innovative Research referred to in section 10;

(c) "Council of Scientific and Industrial Research" means a society registered by the name of the Council of Scientific and Industrial Research under the Societies Registration Act, 1860 (21 of 1860);

(d) "Chairperson" means the Chairperson of the Board appointed under section 12;

(e) "Chancellor" means the Chancellor of the Academy referred to in section 20;

(f) "Director" means the Director of the Academy appointed under section 22;

(g) "distinguished scientists" or "outstanding scientists" of the Council of Scientific and Industrial Research means scientists of the Council of Scientific and Industrial Research designated as such;

(h) "existing Academy" means the Academy of Scientific and Innovative Research established in pursuance of the Resolution of the Government of India in the Ministry of Science and Technology, Department of Scientific and Industrial Research, Council of Scientific and Industrial Research, vide No. 6/1/CSIR-Ac SIR/2010-PPD, dated the 1st July, 2010;

(i) "Faculty of the Academy" means Academy Professors, Professors of Eminence, Distinguished Professors, Outstanding Professors, Senior Professors, Emeritus Professors, Professors, Associate Professors, Assistant Professors, visiting faculty, and such other persons as may be appointed for imparting instruction or conducting research in the Academy or institutions maintained by the Academy and includes the scientists of Council of Scientific and Industrial Research assigned for imparting instruction or conducting research;

(j) "notification" means a notification published in the Official Gazette;

(k) "Statutes and Ordinances" means the Statutes and the Ordinances of the Academy for the time being in force.

1. 3rd April, 2012 [except sub-section (2) of section 5], vide notification No. S.O. 709(E), dated 2nd April, 2012, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

26th June, 2013 [sub-sec. (2) of section 5], vide notification No. S.O. 1850(E), dated 26th June, 2013, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

*. Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.

Back

Index

Next