The Regional Centre for Biotechnology Act, 2016

[Act No. 36 of 2016]

[29th July, 2016.]

Contents
Title	The Regional Centre for Biotechnology Act, 2016
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Establishment and incorporation of Regional Centre for Biotechnology
4.	Declaration of Regional Centre for Biotechnology as an institution of national importance
5.	Effect of establishment of Regional Centre
6.	Jurisdiction
7.	Objectives of Regional Centre
8.	Functions of Regional Centre
9.	Regional Centre to work in collaboration with other institutions of UNESCO
10.	Powers of Regional Centre
11.	Regional Centre open to all castes, creed, race or class
12.	Privileges and immunities of Regional Centre
13.	Authorities of Regional Centre
14.	Board of Governors
15.	Powers and functions of Board
16.	Powers and functions of Chairperson
17.	Programme Advisory Committee
18.	Executive Committee
19.	Finance Committee
20.	Other authorities of Regional Centre
21.	Board of Studies
22.	Officers of Regional Centre
23.	Executive Director
24.	Deans and Sub-Deans
25.	Associate Director (Administration)
26.	Registrar
27.	Finance officer
28.	Other officers
29.	Grants and loans to Regional Centre
30.	Fund of Regional Centre
31.	Annual report
32.	Annual accounts
33.	Returns and information
34.	Review of functioning of Regional Centre
35.	Appointment and conditions of service of employees of Regional Centre
36.	Meetings
37.	Filling of casual vacancies
38.	Proceedings of authorities not invalidated by vacancies
39.	Protection of action taken in good faith
40.	Arbitration
41.	Power to make Statutes
42.	Power to make Ordinances
43.	Regulations
44.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
45.	Power to make Statutes or Ordinances or Regulations retrospectively
46.	Power to remove difficulties