Section 43 in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
43. Returns and information to be provided to Central Government or State Government.
(1)The Institute shall furnish to the Central Government such returns or other information with respect to its policies or activities as the Central Government may, for the purpose of reporting to Parliament or for the making of policy, from time to time require.(2)The Institute, shall furnish to the State Government in which such Institute is located, such returns or other information with respect to its policies or activities as that Government may, for the purpose of reporting to the concerned State Legislature or for the making of policy, from time to time require.
