Section 31 in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
31. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the formation of departments of teaching;(b)the institution of fellowships, scholarships, exhibitions, medals and prizes;(c)the terms of office and the method of appointment of officers of the Institute;(d)the qualifications of teachers of the Institute;(e)the classification, method of appointment and the determination of the terms and conditions of service of teachers and other staff of the Institute;(f)the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute as per the provisions existing from time to time;(g)the constitution, powers and duties of the authorities of the Institute;(h)the establishment and maintenance of halls and hostels;(i)the conditions of residence of students of the Institute and the levying of fees for residence in the halls and hostels and of other charges;(j)the allowances to be paid to the Chairperson and members of the Board;(k)the authentication of the orders and decisions of the Board;(l)the meetings of the Board, the Senate, or any committee, the quorum at such meetings and the procedure to be followed in the conduct of their business; and(m)any other matter as may be considered necessary for the efficient functioning of the Institute.
