Section 11(2) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(2)The Central Government shall examine the proposal on the basis of such criteria, as may be prescribed, which shall include the following, namely:-(a)the investment of capital required for establishing the proposed Institute to be borne by the Central Government, the concerned State Government and industry partners in the ratio 50:35:15 and recurring expenditure, as may be considered necessary during the first five years of operation, to be made available by the Central Government:Provided that the ratio of investment of capital required for establishing the proposed Institute in North Eastern States shall be 57.5:35:7.5;(b)the expertise and standing of the industry partners proposed in sub-section (1) in the field of information technology;(c)the assessment of the capability, financial and other resources of industry partners to support the Institute;(d)the suitability of adequate land, to the extent of fifty to hundred acres, to be provided by the State Government free of cost;(e)the availability of, or the commitment of the State Government to make available, adequate physical infrastructure namely, water, electricity, road connectivity and security, at the proposed site.
