Section 4 in The Institutes of Technology Act, 1961
4. Incorporation of institutes.
(1)Each of the Institutes mentioned in section 2 shall be a body corporate having perpetual succession and a common seal and shall, by its name, sue and be sued.(1A)[ The College of Engineering and Technology, Delhi shall, on such incorporation, be called the Indian Institute of Technology, Delhi.] [Inserted by Act 29 of 1963, Section 4 (w.e.f. 13-9-1963)](1B)[ The Indian Institute of Technology, Guwahati, Assam shall, on such incorporation, be called the Indian Institute of Technology, Guwahati.] [Ins by Act 35 of 1994, Section 4 (w.e.f. 1-9-1994)](IC)[ The University of Roorkee, Roorkee shall, on such incorporation, be called the Indian Institute of Technology, Roorkee] [Inserted by Act 16 of 2002 (w.e.f. 28.3.2002) ](1D)[ The Institute of Technology, Banaras Hindu University shall, on such incorporation, be called the Indian Institute of Technology (Banaras Hindu University), Varanasi.] [Inserted by Act No. 34 of 2012](IE)[ The Indian School of Mines, Dhanbad shall, on such incorporation, be called the Indian Institute of Technology (Indian School of Mines), Dhanbad.] [Inserted by Notification Act No. 41 of 2016.](2)The body corporate constituting each of the said Institutes shall consist of a Chairman, a Director and other members of the Board for the time being of the Institute.
