Section 18 — Finance Committee.
The Indian Institutes of Information Technology Act, 2014
(1) The Finance Committee of each Institute shall consist of the following persons, namely:— (a) the Chairperson, Board of Governors, ex officio , who shall be the Chairperson of the Committee; (b) one representative of the Government of India, Ministry of Human Resource Development, Department of Higher Education handling the matters relating to Indian Institute of Information Technology, ex officio ; (c) one representative of the Government of India, Ministry of Human Resource Development, Department of Higher Education handling the matters relating to finance, ex officio ; (d) two persons nominated by the Board; (e) the Director, ex officio ; (f) the Officer incharge of Finance and Accounts of the Institute, ex officio Secretary. (2) The members of the Finance Committee other than ex officio members shall hold office for a term of three years.Open in Lexace · Ask the AI about this section