Section 4 — Incorporation of institutes.
The Institutes of Technology Act, 1961
(1) Each of the Institutes mentioned in section 2 shall be a body corporate having perpetual succession and a common seal and shall, by its name, sue and be sued. 1 [(1A) The College of Engineering and Technology, Delhi shall, on such incorporation, be called the Indian Institute of Technology, Delhi 2 [(1B) The Indian Institute of Technology, Guwahati Assam shall, on such incorporation, be called the Indian Institute of Technology, Guwahati.] 3 [(1C) The University of Roorkee, Roorkee shall, on such incorporation, be called the Indian Institute of Technology, Roorkee.] 4 [(1D) The Institute of Technology, Banaras Hindu University shall, on such incorporation, be called the Indian Institute of Technology (Banaras Hindu University), Varanasi.] 5 [(IE) The Indian School of Mines, Dhanbad shall, on such incorporation, be called the Indian Institute of Technology (Indian School of Mines), Dhanbad.] (2) The body corporate constituting each of the said Institutes shall consist of a Chairman, a Director and other members of the Board for the time being of the Institute.Open in Lexace · Ask the AI about this section