Section 3(1) in Indraprastha Institute of Information Technology Delhi Act, 2007
(1)With effect from such date as the Government may, by notification in the official Gazette, appoint, there shall be established an Institute by the name of "IIIT-Delhi", comprising the Chancellor and the Director, the Board of Governors and the senate of the Institute and all such persons as may hereafter be appointed at such office or as members so long as they continue to hold such office or membership.
