Section 10 in The Indian Institutes of Information Technology Act, 2014
10. Institute to be a distinct legal entity not-for-profit.
- Each Institute shall be a not-for-profit legal entity and no part of the surplus, if any, in revenue of such Institute, after meeting all expenditure in regard to its operations under this Act, shall be invested for any purpose other than for the growth and development of such Institute or for conducting research therein.
