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Union of India - Section

Section 50 in The Indian Institutes of Information Technology Act, 2014

50. Laying of rules and notification.

- Every rule 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 or notification or both Houses agree that the rule or notification should not be made or issued, the rule 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 or notification.The Schedule[See section 4(1)]
SI. No. Name of the State Name of the existing Institute Location Name of the Institute under this Act
(1) (2) (3) (4) (5)
1 Uttar Pradesh Indian Institute of Information Technology, Allahabad Allahabad Indian Institute of Information Technology, Allahabad.
2 Madhya Pradesh Indian Institute of Information Technology, Gwalior Gwalior Atal Bihari Vajpayee Indian Institute of InformationTechnology, and Management, Gwalior.
3 Madhya Pradesh Indian Institute of Information Technology, Design andManufacturing Jabalpur Pandit Dwarka Prasad Mishra Indian Institute of InformationTechnology, Design and Manufacturing, Jabalpur.
4 Tamil Nadu Indian Institute of Information Technology, Design andManufacturing Kancheepuram Indian Institute of Information Technology, Design andManufacturing, Kancheepuram.
[5 [Inserted by Act No. 25 of 2017.] Andhra Pradesh Indian Institute of Information Technology, Design andManufacturing Kurnool Indian Institute of Information Technology, Design andManufacturing, Kurnool.]