The Indian Institutes of Information Technology Act, 2014

[Act No. 30 of 2014]

[8th December, 2014.]

Contents
Title	The Indian Institutes of Information Technology Act, 2014
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of certain institutions as institutions of national importance
3.	Definitions
Chapter II	The Institutes
4.	Incorporation of Institutes
5.	Effect of incorporation of Institutes
6.	Objects of Institute
7.	Powers and functions of Institute
8.	Institute to be open to all races, creeds and classes
9.	Teaching at Institute
10.	Institute to be a distinct legal entity not-for-profit
11.	Visitor
Chapter III	Authorities of Centrally Funded Indian Institute of Information Technology
12.	Authorities of Institute
13.	Board of Governors
14.	Term of office of, vacancies among, and allowances payable to, members of Board
15.	Powers and functions of Board of Governors
16.	Senate
17.	Powers and functions of Senate
18.	Finance Committee
19.	Power and functions of Finance Committee
20.	Building and Works Committee
21.	Powers and functions of Building and Works Committee
22.	Research Council
23.	Meetings
24.	Director
25.	Registrar
26.	Other authorities and officers
27.	Review of performance of Institute
Chapter IV	Accounts and Audit
28.	Grants by Central Government
29.	Fund of Institute
30.	Accounts and audit
31.	Pension and provident fund
32.	Appointments
33.	Statutes
34.	Statutes how to be made
35.	Ordinances
36.	Ordinances how to be made
37.	Tribunal of Arbitration
38.	Annual report of Director
39.	Annual report of each Institute
Chapter V	The Council
40.	Council of Institutes
41.	Term of office and allowances payable to members of Council
42.	Function and duties of Council
43.	Power to make rules in respect of matters in this Chapter
Chapter VI	Miscellaneous
44.	Acts and proceedings not to be invalidated by vacancies, etc
45	Returns and information to be provided to Central Government
46	Power of Central Government to issue directions
47	Institute to be public authority under Right to Information Act
48	Transitional provisions
49	Power to remove difficulties
50	Laying of rules and notification
The Schedule	Indian Institutes of Information Technology Act, 2014