Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 3 in International Institute of Information Technology (IIIT) University Act, 2013

3. Incorporation of the Institute.

(1)With effect from such date as the State Government may, by notification in the Official Gazette, appoint, there shall be established a university by the name of International Institute of Information Technology Naya Raipur with the abbreviation of "IIIT-Naya Raipur", hereinafter referred to as the Institute.Explanation. - In this Act the words "Institute" and "University" have been used inter-changeably.
(2)The Institute shall be a body corporate having a perpetual succession, a common seal and may by the said name sue or be sued.
(3)The Institute shall be financial and administratively autonomous, having its own administrative policies and practices provided in its Statutes, Ordinances and Regulations.