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Union of India - Section
Section 48 in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
48. Laying of rules, Statutes, Ordinances and notifications.
- Every rule, Statute, Ordinance made, and every notification issued, by the Central Government under this Act, shall be laid, as soon as may be after it is made or issued, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule, Statute, Ordinance or notification or both Houses agree that the rule, Statute, Ordinance or notification should not be made or issued, the rule, Statute, Ordinance or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule, Statute, Ordinance or notification.The Schedule[See section 4(1)]| Sl. No. | Name of the State | Name of the existing institute | Location | Name of Institute Incorporated under this Act |
| (1) | (2) | (3) | (4) | (5) |
| 1. | Andhra Pradesh | Indian Institute of Information Technology, SriCity Chittoor, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Sri City, Chittoor | Indian Institute of Information Technology, Sri City, Chittoor. |
| 2. | Assam | Indian Institute of Information Technology,Guwahati, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Guwahati | Indian Institute of Information Technology, Guwahati. |
| 3. | Gujarat | Indian Institute of Information Technology,Vadodara, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Vadodara | Indian Institute of Information Technology, Vadodara. |
| 4. | Haryana | Indian Institute of Information Technology,Sonepat, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Sonepat | Indian Institute of Information Technology, Sonepat. |
| 5. | Himachal Pradesh | Indian Institute of Information Technology, Una,being a society registered under the Societies Registration Act,1860 (21 of 1860) | Indian Institute of Information Technology, Una | Indian Institute of Information Technology, Una. |
| 6. | Jharkhand | Indian Institute of Information Technology,Ranchi, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Ranchi | Indian Institute of Information Technology, Ranchi. |
| 7. | Karnataka | Indian Institute of Information Technology,Dharwad, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Dharwad | Indian Institute of Information Technology, Dharwad. |
| 8. | Kerala | Indian Institute of Information Technology,Kottayam, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Kottayam | Indian Institute of Information Technology, Kottayam. |
| 9. | Maharashtra | Indian Institute of Information Technology,Nagpur, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Nagpur | Indian Institute of Information Technology, Nagpur. |
| 10. | Maharashtra | Indian Institute of Information Technology,Pune, being a society registered under the Societies RegistrationAct, 1860 (21 of 1860) | Indian Institute of Information Technology, Pune | Indian Institute of Information Technology, Pune. |
| 11. | Manipur | Indian Institute of Information Technology,Senapati, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Senapati | Indian Institute of Information Technology, Senapati. |
| 12. | Rajasthan | Indian Institute of Information Technology,Kota, being a society registered under the Societies RegistrationAct, 1860 (21 of 1860) | Indian Institute of Information Technology, Kota | Indian Institute of Information Technology, Kota. |
| 13. | Tamil Nadu | Indian Institute of Information Technology,Tiruchirapalli, being a society registered under the Societies Registration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Srirangam, Tiruchirapalli | Indian Institute of Information Technology, Tiruchirapalli. |
| 13A. | Tripura | Indian Institute of Information Technology,Agartala, being a society registered under the Societies Registration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Agartala | Indian Institute of Information Technology, Agartala. |
| 14. | Uttar Pradesh | Indian Institute of Information Technology,Lucknow, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology, Lucknow | Indian Institute of Information Technology, Lucknow. |
| 15. | West Bengal | Indian Institute of Information Technology,Kalyani, being a society registered under the SocietiesRegistration Act, 1860 (21 of 1860) | Indian Institute of Information Technology,Kalyani | Indian Institute of Information Technology, Kalyani. |