LexThe IIIT (Indraprastha Institute of Information Technology) - Delhi Act, 2007
Delhi · state statute
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REGISTERED No, D.L.-33002/99
GOVERNMENT OF INDIA
Delhi Ocixette 3T4ITIIRUT
EXTRAORDJNARY
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PUBLISHED BY AUTHORITY
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No. 72 DELHI, FRIDAY, MAY2, 2008/VAISAIGIA12, 1930 IN.C.T.D. No. 33
PART--IV
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GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI
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2 DELHI GAZh1q IIXTRAOFtDINARY
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Peliiktlui2p1May42008, •
• ' F. No. 7(1)/519/Rev.lEatE/SR/PL.File4/456/0):!j1n'dx4dise otthe powars toaferred by Sub-section (1) of Section
27 of the Punjab Revenue Act, I 887c(Puttlab Attiblo:XVItufM11117)astertforced in the National Capital Territory of Delhi,.the
Lt Governor of Nati..u4Capital:t eultoty cgipelhifimby c.Qoffrs upon (I) Smt. parittia Gupta, IAS, SDO (Najafgarh) and
(2) Sh. Kunal, IAS, Shod (Narela), the powr of Assistant CiAtegocr, istbais under the said Act Within the National Capital
,;„ i,„ •
Territory of bethi 'so long ai they. holds e l Postt•SI1hidier Ordeiii:vdlichever Isearlier
-, • ti I; if F. No. 7(1)/9WRev./Esit/StyP;t. eIercise of the powers conferred by Sub-section (1) of
Section 15 read with 221 of the Uttar Pradesh Land Revenue Act, I 901(Act No. III of 1901) as extended to the National
Capital Territory of Delhi; the U. GO./em 14-;i OThittiLtiria "CdtiaifeligtWohielhi heYeby appoints (1) Smt Garima Gupta, IAS,
SDO (Najafgarh) and (2) Sh. Kunal, IAS, SDO (Narela), as Assistant Collector, 1st Grade under the said Act within the
National Capital Territory of Delhi, and conferfopon *ern the polvers a Collector under the said Act within the National
Capital Territory..oDettd, so long theyholds the Post or till further orders whichever is earlier.
;;,:filio4;01)/99/Rev./Estt./SR/Pt. File-2/956/(iii)-- In exercise of the powers conferred by Sub-section (1) of
Seaton 7 AIS-Y4Ar70.,o, the Delhi Land Revenue Act, 1954 (Act-No. 12 of 1954) the Lt. Governor of National Capital
Territory orpellii„her)ehlcappoints (1) Snit. Garinia Gupta, IAS, SDO (Najafgarh) and (2) Sh. Kunal, IAS, SDO (Narela), as
to be Assistant Collector, 1st Class and Revenue Assistant in the National Capital Territory of Delhi and confers upon them
all the pObr 'of Colteetor under the said Act within the Natienaltimital Territory of Delhi, so long as they holds the Post
ortillituitheitirderd WhicheVer is earlier. . ;, •
F. No. 7(1)/99/Rev./Mt/SR/Pt. File-2/956/(iv)—In exercise of the powers conferred by Section 4 read witb
Clause 6 of Section 3 of the Northern India Canal & Drainage Act, 1873 (Act No. 2 of 1873) as enforced in the National
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Capital Tenitoty afrtellt the Lt .i Governor, of National CapitatTeraitory:of Delhi hirrebyiappoinni( 1) SnIt4tuimaGupta,
IAS, SDO (Najafgarh) and (2) Sh Kunal1 lASiSP041411treltt)4,*.Collectnr, tovcarciaftiuperromt the duties conferred or
imposed under the said Act within the National Capltal!rentitcayotpelhii en lontitalhey holds the.rost, or tig furtherprtiers
whichever isiTaMer?.: ' : I ; ; !1.1/4 •-
5. F. No. 7(1)/99/Rev./Estt/SR/Pt. File-2/956/(v),— In exercise of powers conferred by ClaiiseT94 of Section 3
of the Delhi 'Land Anfottiik,Att, 1-054(skiit No8 of 194thhLt oeEflor offIritibliaiCePitalTerrifOtYlitDelhi, hereby
empowers (1) Smt. Garima Gupta, 1AS, SDO (Najafgarh) and (2) Sh. Kunal, IAS, SDO(NarolaNis AibikantCollector, I st
class to perforni-tho-functionyir Rainntue Assistant itleStaitatii in the Sandia', I a appended tbithi,faidiAtt within the
National Capital Territory of Delhi, so long as they holds tlurPost or. till. furthersorders Oit(chevegis earlier.;
F. No. 7(1)/99/Rev./Estt./SR/Pt. File-2/95601)a In i: iso1ntlir61er c4li1twi•gd bY'Sitti Section (1) of
Section 20 of East Punjab Holdings (Consolidation it'. fteWbtibb Act 10:48 of 1948) as
enforced in the National Capital Territory of Delhk trait: Gcl4riniir ilitioniltaiitat teirftoWeltielhi is pleased to
appoint (I) Smt. Garima GuPtio,. SDO • (Najtifgalir): aitd.(4 Sh. SDd (Nardi); is Settlement Officer
(Consolidation) fot National Capital Tel ritoriof :DelhOto IontatilheY holdithe Post Orlin Tuithei Minh:whichever is
earlier.
F. Pio;'17(1J/99/Revi.i/E.4ie/$ii/PeFlieji/056411) frfireb6iii 440161 Pairecciniereed bytlause (c) of the
Section 2 detlin De'hi Lind tkildinkitillinij'A4<i9fi0k-F.N16.. 24)of4106i1jihel...,t. Obsveindr.igiiiiciirialdaPital Territory of
Delhi, is pleased to authorize (1) Smt Garima Gupta, IAS, Stid(NajiiV.6,) and Oys1 istu4ii,!&Sitto to perform
the function of the Competent Authority under theakildAtt wifi tfeIvhO1ó areM tOTWhitih dro liorOVisiirri Of the said act
are applicable so lông a tboy.,holailthe Pnit ca. filtiltifik4 oM wI1theICtlS ethiier
fiyroic....iereii in ihe'Narni 46 Lt Governor
iiit Caliinilleititory of Delhi
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PAra'Al DELHI GAZETTE:EXTRAORDINARY 17
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(DEPARTMENT OF LAW, JUSTICE AND LEGISLATE/YE AFFAIRS)
NOTIFICATION
Delhi, the 2nd May, 2008
No. F. 14(31)/LA-2007/LJ/08/2958.—The following Act of the Legislative Assembly of the National Capital
Territory of Delhi received the assent of the IA. Governor of Delhi on the 21st April, 2008 and is hereby published for
general information :—
"The II1T — Delhi Act, 2007
(Delhi Act 5 of 2008)
(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 2" April, 2008)
[21° April, 2008]
An Act to establish and incorporate a non-affiliating and teaching Institute at Dellito facilitate
and promote studies, research, incubation, and extension work in Information Technology and.its
application domains, and also to achieve excellence in these and connected fields.
BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the
Fifty-ninth Year of the Republic of India as follows: -
1. Short Title and commencement. - (1) This Act may be called the
IIIT(Indraprastha Institute of Information Technology)- Deihl Act, 2007.
(2) It shall come into force on such date as the Government may, by notification in the
official Gazette, appoint.
2. Definitions. - In this Act, unless the context otherwise requires,
(a) "Senate" means the Senate of the Institute, an academic b.ody;
(b) "Academic staff' means such categories of staff as are designated by the Statutes to
be the academic staff Of the Institute;
(c) "Board of Governors" means the Board of Governors of the Institute;
(d) "Institute" means the IIIT - Delhi as incorporated under this Act;
(e) "Campus" means the unit established or constituted by the Institute for- making
arrangements for instruction, or research, or both;
1614 DG/2008-3
18 DELHI GAZETTE : EXTRAORDINARY •
' IPART1
(f) .."Chancellor", and "Director" means respectively the Chancellor and the Director of
the Institute;
(g) -"Chairman" means the Chairman of the Board of Governors;
(h) "Delhi" means the National Capital Territory of Delhi;
(i) "department" means a department of studies of the Institute;
(j) "employee" means any person appointed by the Institute;
(k) "Government" means the Lieutenant Governor of the National Capital Territory of
Delhi appointed by the President under article 239 and designated as such under
article 239 AA of the Constitution;
(I) "hall" means a unit of residence or of corporate life for the students of the Institute;
(m) "Lieutenant Governor" means the Lieutenant Governor of the National Capital
Territory of Delhi appointed by the President under article 239 of the Constitution;
(n) "misconduct" 'means a misconduct prescribed by the Statutes;
(o) "prescribed: means prescribed by the Statutes made under this Act;
(p) "Statutes", "Ordinances" and "Regulations" means respectively the Statutes,
Ordinances and Regulations of the Institute for the time being in force; and
(q) "Institute teachers" means professors, associate professors and assistant professors _
and lecturers and such other persons as may be appointed for imparting instruction
or conducting research in the Institute and are designated as teachers by the
Statutes.
3. Incorporation. - (1) With effect from such date as the Government may, by
notification in the official Gazette, appoint, there shall be established an Institute by the
name of "MT-Delhi", comprising the Chancellor and the Director, the Board of
Governors and the senate of the Institute and all such persons as may hereafter be
appointed at such office or as members so long as they continue to hold such office or
membership.
(2) The Institute shall be a. body corporate with the name aforesaid having perpetual
succession and a common seal with power, subject to the provisions of this Act, to
acquire, hold and dispose of property and to contract, and may by the said name sue or be
sued.
PAgrIVI DELHI GAZETTE :EXMAORDINARY 19
(3) The Institute shall be financially and administratively autonomous and as such
shall be self-sufficient on capital and. operational accounts having its own governance as
well as administrative policies and practices as prescribed.
(4) The Government shall provide to the Institute an appropriate piece of land free of
cost. It shall extend funds for the establishment of initial infrastructure including land
development, architectural design, buildings, equipment and other needs. These interest
free funds shall be repaid to the Government, in such timeframe as may be set by the
Government and provided that the period for repayment of funds shall not commence till
a'period of five years from the date appointed for the commencement of this Act.
(5) Notwithstanding anything said in sub-section (4) above, the Institute may
approach the Government at any time for loans, on such terms and conditions as mutually
agreed, to meet its expansion and development.
(6) Where the Government may decide that educational facilities offered by the
institute shall be given on a subsidised rate to the needy and deprived sections of the
society, the Government shall make good the amount of the subsidy involved, to the
Institute.
4. Jurisdiction. - . Save as otherwise provided by or under this Act, the limits
of the area within which the Institute shall exercise its powers, shall be those of the
National Capital Territory of Delhi.
5. Objects of the Institute. - The objects of the Institute shall be -
(a) To establish and incorporate a non-affiliating teaching institute for imparting IT
education in Delhi.
(b) To facilitate and promote studies, research and consultancy work in Information
Technology and its application domains
(c) To achieve excellence in IT and matters connected therewith or incidental thereto
(d) To create a paradigm shift in the way IT can, be used for improving the delivery
of services in selected domains.
(e) To be a change-agent that shall contribute to enable industry to develop state of
the art products and services
20 DELHI GAZETTE : EXTRAORDINARY
(f) To be industry relevant at all times and to create an impact on the fellow
academic community in India and abroad
(g) To be an open institution to attract best minds of the world and to be completely
globally integrated.
6. Powers of the Institute. - The Institute shall have the following powers, namely:
(1) to provide fqr instruction in such branches of learning as the Institute may, from
time to time, determine and to make provision for research and for the advancement and
dissemination of knowledge and skills;
(2) to grant, subject to such conditions as the Institute may determine, diplomas and
diftigektoAgiga confer degrees and other academic distinctions on the basis of
examinations, evaluation or any other method of testing on person;
(3) to confer honorary degrees or other distinctions in the manner prescribed by the
Statutes;
(4) to oranize and to undertake extramural studies and extension services;
(5) to create and establish contractual teaching and 'academic positions including
professor-ships, associate and assistant professor-ships, lecturer-ships and others required
by the Institute and to appoint persons to such positions;
(6) to create and establish contractual administrative, ministerial and other posts in
the Institute required by the Institute and to appoint persons to thereto;
(7) to fix the salary structure including allowances, provident fund, etc. of all
positions mentioned• in clauses (5) and (6) above so as to meet the minimum norms of
regulatory bodies, provided that the net salaries may be higher than these but in no case
lower; to determine the contractual terms, length and tenure of contract, expectations,
roles and responsibilities etc. associated with the contract for all academic, teaching and
other employees; to establish revenue sharing mechanisms with all its employees:
(8) to appoint persons working in any other Institute or organisation, as teachers of
the Institute for a specified period;
(9) to co-operate or collaborate or associate with any other Institute, authority or
organisation of higher, learning, industry and corporate house, laboratory, engaged in
cutting-edge work, in such manner and for such purpose as the Institute may determine;•
(10) to approve persons working in organisations as mentioned in clause (9) above for
imparting instruction or supervising research, or both, and to withdraw such approval;
DELHI GAZETTE :EXTRAORDINARY 21 PAgrAl
(11) to build up a body of academia to perform academic functions, and to pay them
remuneration in the manner prescribed;
to prescribe fees and other charges to be levied on the students;
to set up facilities like computer centre, instrumentation centre, library, etc;
to set up curriculum development centres for different subjects;
which may include
(16) to institute and award fellowships, scholarships, studentships, medals and prizes;
(17) to demand and receive fees and other charges;
(18) to supervise the residence of the students of the Institute and to make
arrangements for promoting their health and general welfare;
(19) to make such special arrangements in respect of women students as the Institute
may consider desirable;
(20) to regulate the conduct of the students of the Institute;
(21) to regulate the work and conduct of the employees of the Institute;
(22) to regulate and enforce discipline among the employees and the students of the
Institute and take such disciplinary measures in this regard as may be deemed necessary;
(23) to make arrangements for promoting the health and general welfare of the
employees of the Institute;
(24) to receive benefactions, donatExcerpt shown. Open the full act in Lexace.