The Science and Engineering Research Board Act, 2008

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Science and Engineering Research Board
3	Constitution and incorporation of Board
4	Secretary and other officers and employees of Board
5	Oversight Committee of Experts
6	Committees of Board
7	Powers and functions of Board
Chapter III	Application for Sanction of Financial Assistance
8	Application for availing of financial assistance
Chapter IV	Finance, Accounts and Audit
9	Grants and loans by Central Government
10	Fund for Science and Engineering Research
11	Budget
12	Annual report
13	Accounts and audit
14	Annual report and auditor's report to be laid before Parliament
Chapter V	Miscellaneous
15	Returns to be furnished to Board
16	Power of Central Government to issue directions
17	Power of Central Government to supersede Board
18	Delegation
19	Protection of action taken in good faith
20	Power of Central Government to make rules
21	Power of Board to make regulations
22	Rules and regulations to be laid before Parliament

An Act to provide for the constitution of a Board for promoting basic research in Science and Engineering and to provide financial assistance to persons engaged in such research, academic institutions, research and development laboratories, industrial concerns and other agencies for such research and for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-