Section 18(1) in 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.
