Roll of Scientific Advisers
Under section 115 of the Patents Act, 1970, the Controller maintains a roll of scientific advisers for the purpose of section 115.
Eligibility Criteria
As per sub-rule (2) of rule 103 of the Patents Rules, 2003, a person shall be eligible to have his/her name entered in the roll of scientific advisers if he/she—
- holds a degree in science, engineering or technology or equivalent;
- has not less than fifteen years' practical, research or teaching experience; and
- he holds or has held a responsible post in a scientific or technical department of the Central or State Government or in any organisation.
** For more information, please refer The Patents Act, 1970 and The Patent Rules, 2003 (as amended).
View Roll of Scientific Advisers on Official Website
| Sr.No | Title | Download |
|---|---|---|
| 1 | Roll of Scientific Advisers as on 04 September 2025 | |
| 2 | Roll of Scientific Advisers as on 06 September 2019 |
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