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The Academy of Scientific and Innovative Research Bill, 2010
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The Academy of Scientific and Innovative Research Bill, 2010
was introduced in the Lok Sabha on July 30, 2010 by the Minister of State for
Science and Technology, Earth sciences, Shri Prithviraj Chauhan.
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The Bill seeks to establish the Academy of Scientific
and Innovative Research in association of the Council of Scientific Research
(CSIR). It also seeks to declare the Academy as an institution of national
importance.
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The main objects of the Academy are to (a) disseminate
knowledge in science and technology by providing teaching and research
facilities in areas to be prescribed; (b) undertake inter-disciplinary studies
and research; (c) conduct courses in multi-disciplinary areas such natural
sciences, life sciences, medical sciences, engineering,applied art and humanities; and (d) establish linkages with
industries in India
and abroad to promote science and technology. It seeks to focus on research in
areas not ordinarily taught in Indian universities.
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The Academy shall consist of various authorities such as a
Board, Senate, Director and Boards of Studies. The composition of each body is
specified in the Bill.
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The chairperson of the Board shall be appointed by the
President of CSIR on recommendation of a Selection Committee. Other members
include Director-General of CSIR, President of Indian National Science Academy,
the Chairman, Atomic Energy Commission, the Chairman, Space Commission, four
distinguished scientists or academicians (two from outside India), three industrialists or
technologists etc.
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The Board shall be responsible for the general
superintendence, direction and control of the Academy. The Senate shall be
responsible for maintenance of standards of instruction, education and
examination in the Academy. The Director, appointed by the President of CSIR on
recommendation of Selection Committee, shall be the principal academic and
executive officer of the Academy.
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The Academy shall sign a MoU with CSIR within two weeks of
the Act coming into force. It shall be affiliated with CSIR for academics,
teaching and award of any degree or diploma. It shall also be allowed to use
the infrastructure and scientific manpower of CSIR.
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The functions of the Academy include: (a) provision for
instruction and research in various multi-disciplinary areas and other emerging
areas of knowledge; (b) laying down administrative standards and matters
related to creation of posts, compensation packages and contractual
arrangements; (c) designing curriculum and pedagogy to award degrees, diplomas
and certificates; (d) organizing extra-mural studies; (e) providing distance
education; (f) setting up schools, campuses and centres to conduct classes; (g) fixing fees and determining standards of admission; and
(h) borrowing money on the security of the property of the Academy for the
purpose of the Academy.
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In order to perform these functions, the Academy shall admit
student on merit but without any distinction of race, class, caste, creed or
sex, follow innovative methods of evaluation, allow students to participate in
governance of academic matters.
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The Academy shall maintain a fund which shall include all
fees received, funds for projects, income from investments made by the Academy,
and funds received from CSIR. The funds shall be used for meeting salaries and
expense of the Academy in discharging the functions. The Budget has to be
approved by the Board.
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The Academy has to maintain accounts and get it audited before
six months to the end of the financial year.
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The Board has the power to enact statutes of the Academy on
certain specified matters.
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The functioning of the Academy shall be reviewed every four
years by persons appointed by CSIR. In addition, the Board may conduct reviews
of administrative and academic wings of the Academy.
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The Academy shall have flexible compensation system, which
recognizes performance.
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| Current Status: Passed |
| Ministry: Science and Technology and Earth Sciences |
| Stage | Date |
| Introduction | July 30, 2010 |
| Com. Ref. | Sep 16, 2010 |
| Com. Rep. | Dec 13, 2010 |
| Lok Sabha | Dec 22, 2011 |
| Rajya Sabha | Dec 21, 2011 |
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