Section 6 in Indraprastha Institute of Information Technology Delhi Act, 2007
6. Powers of the Institute.
- The Institute shall have the following powers, namely:(1)To provide for 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 certificate to and 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 organize 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, lectures-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 clause (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;(11)TO build up a body of academia to perform academic functions, and to pay them remuneration in the manner prescribed;(12)To prescribed fees and other charges to be levied on the students;(13)To set up facilities like computer centre, instrumentation centre, library, etc;(14)To set up curriculum development centres for different subjects;(15)To determine standards for admission to the Institute which may include examination, evaluation or any other method of selection;(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, donations and gifts from persons and to name such chairs, institutions, buildings and the like as the Institute may determine;(25)To acquire, hold, manage and dispose of any property, movable or immovable, including trust and endowment properties, for the purposes of the Institute except for the land acquired or building constructed with the assistance of the Government in which case prior approval of the Government shall be required;(26)To borrow, with the approval of the Government, on security of the property of the Institute, moneys for the purposes of the Institute;(27)To assess the needs in terms of subjects, fields of specialization, levels of education and training of technical manpower, both on short and long term basis, and to initiate necessary programmes to meet these needs;(28)To provide for instruction through "distance learning" and "open approach" and for mobility of students from the non-formal (open learning) stream to the formal stream and vice-versa; and(29)To do all such other acts other acts and things as may be necessary or incidental to the exercise of all or any of the powers of the Institute or necessary for or conducive to the attainment of all or any of the objects of the Institute.
